SAGAR Vs. STATE

JUDGEMENT

(1.) The instant application under Sec. 439 of the Code of Criminal Procedure, 1973 ("Cr.P.C") has been filed on behalf of the petitioner seeking regular bail in FIR bearing no. 475/2022, registered at Police Station Ranjit Nagar, for offences punishable under Ss. 498A/306 of Indian Penal Code, 1860 ("IPC").

(2.) Issue notice. Mr. Manoj Pant, learned APP accepts notice on behalf of the State.

(3.) Briefly stated, the facts of the present case are that the father of the deceased Panina had known the father of accused/applicant Sagar for several years, and had arranged the marriage of deceased and the present accused/applicant, which was solemnized on 18/5/2022. After the marriage, the deceased had committed suicide in the intervening night of 30/31/5/2022 by hanging herself with the ceiling fan using a dupatta. Thereafter, the present FIR was registered on the statement of the father of the deceased whereby he had stated that the applicant had an extra marital affair with some other female, and had killed his daughter/deceased.