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Judgment
6 paragraphs · 183 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.36/2022 Police Station Badnor, District Bhilwara for the offences punishable under Sections 498-A & 304-B of IPC.
Learned counsel for the petitioner submits that the independent witness Devi Singh in his statement has deposed that some quarrel was taken place between the petitioner and his wife and thereafter, the petitioner’s wife committed suicide. Challan of the case has already been presented. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
The complainant Hari Singh and her mother Smt. Keli Devi in their statements have levelled specific allegation against the petitioner for demand of dowry and harrasment to the deceased. In such circumstances this court is not inclined to grant benefit of bail to the petitioner. Hence, the bail application is rejected.