REWANT RAM Vs. STATE OF RAJASTHAN

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.134/2020, Police Station Loonkaransar, District Bikaner for the offences under Sections 498-A, 328 and 323 IPC.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and the learned counsel for the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioner invited Court's attention towards the contents of the FIR and the statement under Section 161 Cr.P.C. given by the victim Vadhu Devi (petitioner's wife) and pointed out that while Vadhu Devi stated that poisoned milk was administered to her by her sister-in-law Maggi Devi; whereas according to the statements given by her other family members, the poison was administered by the present petitioner (that too as told to them by Vadhu Devi). He, thus, argued that prosecution witnesses lack credibility.