JEET RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS bail petition has been preferred by the Petitioner, who has been accused of offences under Section 306 of the Indian Penal Code in FIR No. 26/2011, registered at Police Station, Rampur Bushahr. Prior to the present application, the Petitioner had instituted a petition before the learned Sessions Judge, Kinnaur at Rampur Bushahr on 14.02.2011 which was dismissed by the learned Sessions Judge on 23.02.2011.

(2.) THE case as pleaded before the learned Sessions Judge was that the deceased daughter -in -law of the Petitioner was a patient of depression. She consumed some poison and committed suicide which was not attributable to any act on the part of the Petitioner. He has been in custody since 24.1.2011 and he seeks direction for release on bail.

(3.) I have heard learned Counsel for the Petitioner and learned Additional Advocate General, who opposed the grant of bail, more so, on the basis of the allegations made that the conduct of the Petitioner was such that the deceased had no other option but to end her life.