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Judgment
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No.63/2014, registered at Police Station Kanera, District Chittorgarh for the offences under Sections 306, 498A and 323 IPC.
The petitioner is in custody since 28.9.2014. Dying Declaration of Smt. Fori Bai wife of the present petitioner was recorded by the Judicial Magistrate on 12.9.2014 in which she alleged that she set herself to fire upon being perturbed by the quarrel between herself, her mother-in-law and husband. It is undisputed that previously also, the deceased had instituted criminal cases against the husband (petitioner) and her mother-in-
law. Smt. Ganga Bai (mother-in-law) has been enlarged on bail by this Court.
In this background and having regard to the facts and circumstances available on record but without expressing any opinion on the merits of the case, this Court is of the opinion that the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is directed that the petitioner Lal Chand arrested in connection with F.I.R. No.63/2014, registered at Police Station Kanera, District Chittorgarh shall be released on bail provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.