PRAVEEN Vs. STATE

JUDGEMENT

(1.) This application is filed under Section 439 of Cr.P.C. for grant of bail in case FIR No. 415/19 under Section 304-B/498-A/34 IPC PS Dabri.

(2.) It is stated in the said FIR that the deceased Simran, wife of the petitioner, committed suicide by hanging herself. Since the death was not caused under normal circumstances, the FIR was registered. A charge-sheet has been filed against the petitioner under Section 304-B/498-A/34 IPC. The parents of the petitioner, namely, the father and the mother have been kept in Column No. 12 as no evidence was found against them during the course of investigation. The applicant is in judicial custody since 12.07.2019.

(3.) Some stated facts are that the marriage between the petitioner and the deceased was solemnized on 12.12.2018. It is stated that the marriage was a love BAIL APPLN. 1089/2020 Page 2 of 6 marriage. The petitioner and the deceased resided together in a rented accommodation in Delhi after the marriage. The deceased Simran committed suicide by hanging herself.