BHABESH CH. DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, petitioner Bhabesh Ch. Deka, who is in custody since 11.07.2020 has prayed for releasing him on bail in connection with Changsari P.S. Case No.367/2020, under Sections 306/325/34 of the IPC.

(2.) Heard Mr. MK Sharma, learned counsel for the petitioner as well as Ms. SH Bora, learned Addl. P.P., Assam and perused the case diary produced.

(3.) As per the FIR, the husband of the informant committed suicide in the backside of her own house and the accused person, who is the brother of the deceased was called by the informant, after he was found hanging on a tree and thereafter there was some sort of pulling and pushing among the parties for the entire incident. It was reflected from the statement of the witnesses so far recorded that there was a land dispute between the parties and the deceased was not given his share of property by the accused petitioner/brother. The deceased finally committed suicide in a distress for having no proper income in the recent period.