LAWS(CHH)-2020-10-40

SANJAY ANANT Vs. STATE OF CHHATTISGARH

Decided On October 28, 2020
Sanjay Anant Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.166/2020 registered at Police Station Pamgarh, District Janjgir-Champa (CG) for the offence punishable under Section 304(B) of the IPC.

(3.) The applicant was married with deceased Anju Anant on 16.5.2013. She committed suicide by hanging herself in her matrimonial house on 13.5.2020.