KRISHNA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of regular bail to the applicant who has been arrested in connection with Crime No.51/2025 registered at Police Station Udaipur District Surguja (C.G.) for the offence punishable under Sec. 108 of BNS.

(2.) Case of the prosecution, in brief, is that a Merg has been lodged that on 9/10/2024 the wife of the applicant died due to drowning in the Well situated in village locality, thereafter the merg was reported. On 4/4/2025 the father of the deceased lodged a written report that, applicant use to treat deceased with cruelty on suspicion of her illicit relation with another man due to which she was residing at her parental house but after some time she went back to reside with applicant and was found drowned in the Well, father of the deceased suspected that deceased committed suicide due to the cruelty committed by applicant. Hence this offence.

(3.) Learned counsel for the applicant submitted that marriage of the applicant with the deceased was solemnized 12 years ago and from the wedlock two children were born. It is further submitted that the wife had some illicit relation with another person and she was living at her parents house and had returned to the applicant's house but the applicant refused to keep her because of the extra marital affair, hence she committed suicide. He would submit that the FIR of the incident was lodged by father of the deceased after six months. He would further submit that the applicant is in jail since 05/04/2025, charge sheet has been filed and conclusion of trial will take some time, therefore, he prays for grant of bail to the applicant.