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Judgment
9 paragraphs · 190 wordsRavindra Maithani, J
Applicant Rajesh Kartaniya is in judicial custody in FIR No.144 of 2023, under Section 306 IPC, P.S. Transit Camp, District Udham Singh Nagar. He has sought to release his bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the deceased and the applicant were married 17 years prior to lodging of the FIR. The FIR records that the applicant would harass and torture the deceased for various reasons. The applicant had extra-marital relations due to which the deceased committed suicide.
Leaned counsel for the applicant would submit that the there is no question of abetment of suicide. The applicant and the deceased were married for 17 years.
Learned State counsel would submit that it is a case of abetment to suicide.
Having considered, this Court is of the view that the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.