MOHD. NAZIM Vs. STATE

JUDGEMENT

(1.) Issue Notice. Notice accepted by learned APP for the State. Status report is filed. Same is taken on record.

(2.) Petitioner seeks regular bail in FIR No. 345/2018, under Section 498-A/304-B/34 IPC P.S. Gandhi Nagar. Subsequently during investigation Section 306 IPC has been added. Charge has been framed against the petitioner under Sections 498-A/304-B/34 IPC and alternatively under Section 302 IPC.

(3.) The deceased was married to the petitioner on 22.11.2017 and died on account of asphyxiation on 15.07.2018. Subject FIR was registered on the complaint of the mother of the deceased who had alleged that the petitioner was having an illicit relation with his sister-in-law and she suspected that on account thereof petitioner has eliminated the deceased.