GOVIND SAGAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is serving as Sepoy, 7 MECH INF (1 Dogra) c/o 99 APO and was posted in Punjab and came to be arrested on 4.5.2014 in connection with FIR No. 108 of 2014 dated 4.5.2014 registered under Sections 498 -A, 304 -B read with Section 34 IPC at Police Station Sadar, Una, District Una, H.P. The petitioner is the husband of Subhlata (now deceased) who was married to him on 30.11.2012. On 4.5.2014 the deceased is alleged to have left the matrimonial home and consumed poison and died. She is also stated to have left behind suicide note wherein she has not blamed anyone for her death. It is in this background, the petitioner has approached this Court for grant of bail.

(2.) I have heard Mr. Tara Singh Chauhan, learned counsel for the petitioner, Mr. Virender Kumar Verma, learned Additional Advocate General for the State and have also gone through the status report and the records of investigation carefully.

(3.) THE learned Additional Advocate General has opposed the bail application by alleging that the petitioner is an accused in a serious offence and bail ought not to be granted in such circumstances.