(1.) Shri Vipin Babu Sharma, Advocate for applicant.
(2.) The facts of the case in short are that the charge-sheet for offence under Section 306 of IPC has been filed against the applicant on the allegations that the applicant was pressurizing the prosecutrix to enter into physical relationship and was also extending a threat that he would disclose the illicit relationship of the prosecutrix with him. When the husband of the deceased came to know about the said fact, then the prosecutrix committed suicide by consuming poisonous substance.
(3.) It is submitted by the counsel for the applicant that although the police has filed the copy of CDR to show the mobile conversations between the deceased and the applicant, but there is nothing on record to show that the mobile no.7724041619 belongs to the applicant.
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