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Judgment
8 paragraphs · 297 wordsRajesh Kumar, J
Heard the parties.
The applicant-husband, who is in custody since 28.11.2022, has approached this Court for grant of regular bail in connection with Dugda P.S. Case No.84 of 2022, corresponding to G.R. No.1521 of 2022, for the offence under Sections 498A/ 302/34 of IPC.
The applicant is an accused of committing murder of his wife.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted that the marriage is about 10 years old and they have also been blessed with two children. It is a case of suicide as the police after investigation has submitted charge sheet under Section 306 of IPC. Charge has been framed under Sections 498-A/ 306/34 of IPC. On above basis prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant.
Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, above named, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Bermo at Tenughat in connection with Dugda P.S. Case No.84 of 2022, corresponding to G.R. No.1521 of 2022, subject to the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.