JITENDRA SONWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking granting of regular bail to the applicant in connection with Crime No. 117/2015 registered at Police station Koni, Distt. Bilaspur (C.G) for the offences punishable under sections 306, 376, 377, 417, 420 of IPC.

(2.) As per the prosecution case, the applicant who was in love affairs with one Chandini Kashyap had sexually exploited her and thereafter, applicant Jitendra Sonwani performed marriage with another lady. Consequently on 19.6.2015, the deceased went to the house of applicant and thereafter committed suicide by hanging. During investigation a diary of the deceased was recovered, therefore, different offences u/s 376, 306, 377, 417 and 420 are made out.

(3.) Learned counsel for the applicant submits that the deceased was in love relations with the applicant, however, she was suffering cancer and therefore the marriage could not be performed and she herself has committed suicide and the applicant has not abetted her. He further submits that the charge sheet has been filed and the applicant is in jail since 03.07.2015, therefore, he may be enlarged on bail.