CHANDA AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Four petitioners have been arrested and the offence said to have committed by them is under section 498A IPC. Jallandhari is the wife of petitioner No. 4 and the other petitioners are his parent and uncle. The case is that she was subjected to cruelty on account of demand of dowry. the matter is under investigation and as observed by the learned Additional Sessions Judge, the Circle Officer, who is investigating the matter has obtained signatures of Jallandhari and others on blank papers. There are four injuries on the person of Jallandhari. She is said to have arrived at her fathers house on 7.10.88 in torn cloths. The offence under section 498A Penal Code is an anti-social crime and deserves to be dealt with strictly but the contentions of the petitioners is that the real dispute is about purchase of land which one Deep Chand, husband of Jallandharis cousin sister also wants to purchases. However, this aspect cannot be considered at this stage.

(2.) Considering the fact that the investigation and the trial is likely to take time and the offence is punishable with 3 years imprisonment only, the petitioners who had been arrested, can be released on bail on certain conditions.

(3.) It is, therefore, ordered that the accused petitioners be released on bail provided each of them furnishes a personal bond in the sum of Rs.5,000.00 (Rupees Five Thousand only) with one surety in the like amount each to the satisfaction of the trial court with the stipulation to appear in that court as and when called upon to do so during the pendency of the trial against them in this case on the further conditions -