RAMKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the present petition filed under Section 439 Cr.P.C., the petitioner seeks regular bail in FIR No. 449 dated 18.05.2016 registered under Section 306 IPC, at Police Station Civil Lines, Rohtak, District Rohtak, Haryana.

(2.) Seeking regular bail for the petitioner, learned counsel submits that the petitioner has been in custody for about 9 months; all the material witnesses have been examined and thus there is no chance for the petitioner to tamper with any evidence; there is no other criminal case pending against him; he has two minor children who are being looked after by their grand parents and since 09 prosecution witnesses still need to be examined, the trial is not likely to conclude in the near future.

(3.) Learned State counsel opposes the grant of bail on the ground that the harassment and beatings on the part of the petitioner led his wife to commit suicide.