NARESH KUMAR VERMA Vs. STATE OF C G

JUDGEMENT

(1.) This is the first application filed under Section 439 of Cr.P.C. for grant of bail to the applicant who has been arrested on 6.1.2014 in connection with Crime No. 02/2014, registered at Police Station - Dhamdha, District-Durg, for the offences punishable under Section 304-B read with Section 34 of IPC. As per the prosecution story, one Lileshwari (the deceased) was married to the present applicant-accused on 5.5.2011 and it is alleged that after the marriage the deceased had been subjected to cruelty by the present applicant-accused and the other co-accused persons, on account of which the deceased had consumed poison and died on 18.11.2013.

(2.) Learned counsel for the applicant submits that the other co-accused persons have already been granted bail by this Court vide orders dated 22.4.2014, 17.6.2014 & 17.6.2014 passed in M.Cr.C. Nos. 1733/2014, 2410/2014 & 2499/2014 and that the allegation leveled against the present applicant-accused is identical to that of the allegation leveled against the other co-accused persons who have already been enlarged on bail by this Court. Learned counsel for the applicant further submits that the present applicant-accused is in judicial custody for more than 7 months and, therefore, looking to all these facts, the present applicant-accused may be released on bail.

(3.) Learned counsel for the State, however, opposes the bail application on the ground that it is the present applicant-accused who has played a vital role in forcing the deceased to commit suicide.