RAMGOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.468/2020 registered at Police Station Roopbas, District Bharatpur for the offence(s) under Section(s) 498-A, 302, 120-B of IPC and later on for offence under Ss. 498-A and 306 IPC.

(2.) Drawing attention of this court towards the statement of father (PW-1), brother Shailendra (PW-2), cousin Mahendra Singh (PW-3), brother in law Dharmendra (PW-4), sister Smt. Nitu (PW- 5) and sister Radha (PW-6) of the deceased Sharda, learned counsel for the petitioner submits that all these material prosecution witnesses have either turned hostile or have not supported the prosecution story. He submits that the petitioners are in custody since 20/10/2020, trial of the case will take time, they have no criminal antecedents and prayed for their release on bail.

(3.) Learned Public Prosecutor has opposed the bail applications. Taking into consideration the submissions advanced by learned counsel for the petitioners, the nature of allegation against them, their length of custody and the material on record especially the statements of the prosecution witnesses recorded so far including father, brother and sisters of the deceased; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.