PRADEEP Vs. STATE

JUDGEMENT

(1.) This is a regular bail application filed under sec. 439 read with sec. 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") seeking release of the applicant on bail, in relation to the First Information Report (hereinafter referred to as "FIR") No.303/2022 dtd. 26/6/2022 registered with Police Station Karawal Nagar, Delhi under Ss. 498A/304B/34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) The Notice was issued in the case on 12/5/2023. The Status Report was filed on 10/7/2023. As per the nominal roll dtd. 7/7/2023, the applicant has admittedly been in custody since 8/7/2022. The investigation in this case is complete. The chargesheet in the present case was filed on 12/9/2022. The charges are yet to be framed in this case. The learned Trial Court rejected an application for grant of bail of the applicant vide order dtd. 10/4/2023.

(3.) As per the case of the prosecution, on 24/6/2022 a PCR call vide DD No. 74 was received at Police Station Karawal Nagar, Delhi regarding suicide and death. The call was made by the father of the applicant. It was stated by the father of the applicant that the deceased victim and applicant got married on 5/2/2022 and deceased victim committed suicide in her bedroom on 24/6/2022.