RAWATA RAM Vs. STATE OF RAJ

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.51/2020, Police Station Nosra, District Jalore, for the offence under Section 306 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that the deceased Mamta committed suicide, being annoyed/aggrieved of usual altercation between a wife and a husband. Investigation reveals that there used to be frequent quarrel between petitioner and his wife, as the deceased was a mobile addict and there was no incident, which can compel or induce a person to commit suicide.