UDAI SINGH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 87/2020 registered with Police Station Brahampuri, Jaipur city, for the offence punishable under Section 498-A , 306 201 of IPC.

(2.) Heard learned counsel for the accused petitioner through video conferencing and perused the record.

(3.) It has been contended by learned counsel for the accused-petitioner that he has been falsely implicated in this case. There is no demand of dowry. No cruelty has been committed by the accused-petitioner against the deceased. Marriage took place in the year 2012. There was no dispute between them. Complainant and his family members attended the last rites of the deceased and after eight days, this FIR was lodged as an after thought. Charge-sheet has been filed in the trial court under Sections 498-A , 306 and 201 of IPC but there is no evidence of demand of dowry in this case. Completion of trial may take time.