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Judgment
7 paragraphs · 331 wordsRatnaker Bhengra, J
Heard all the counsels.
The learned senior counsel for the petitioner has submitted that in the FIR it is indicated that there was demand of dowry and that there was illicit relationship, which is responsible for the death of the deceased. The learned senior counsel has further submitted that the house wherein the deceased resided is of three floors and the death occurred on the first floor of the building. The learned senior counsel has further submitted that the deceased had confined herself in a locked or closed room and had committed suicide, therefore, the petitioner or any member of his family is not responsible for the death of the deceased. The learned senior counsel has further submitted that there is no independent witness. Regarding complaint of dowry accompanying harassment and torture, the learned senior counsel has submitted that no information or complaint was made any time prior to the death of the deceased regarding demand of dowry accompanying harassment and torture. Regarding his alleged relationship with one lady, the learned senior counsel has submitted that she is living elsewhere and that she is already a married lady having her own children. Moreover, the petitioner is in custody since 26.07.2023. Therefore, the petitioner may be granted privilege of bail.
Learned counsel for the informant has vehemently opposed the bail application of the petitioner and has submitted that there was demand of Rs.4,00,000/- and also allegation of illicit relationship with one lady. The learned counsel has further submitted that he has filed supplementary affidavit, in which, he has attached the photographs of the petitioner with the lady.
The learned counsel for the State has also opposed the bail application of the petitioner.
Having gone through the records of the case and arguments in the facts and circumstances, I am not inclined to grant bail to the present petitioner, named above, in connection with Jugsalai PS Case No. 138 of 2022.
Accordingly, prayer for bail of the petitioner stands rejected.