SURENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.112/2018 of Police Station Sri Vijaynagar District Sri Ganganagar for the offences punishable under Sections 498-A, 304-B, 302 IPC. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner of committing murder of his wife is absolutely false. It is submitted that the elder sister of the deceased was married to cousin brother of the petitioner, however, on account of some trivial dispute, the deceased and her sister were not in talking terms and on account of strained relationship between the deceased and her sister, she committed suicide. It is also submitted that there is no evidence available on record to suggest that the petitioner has strangulated the deceased. It is further submitted that the petitioner is in custody since long and trial of the case will take time.