KAILASH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.91/2021 of PS Mahila Thana, Distt. Bikaner for the offences punishable under Ss. 498-A, 306 and 323 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that there is no evidence against the petitioner for abetment to commit suicide. Counsel further submits that according to the statement of the deceased recorded before the Police, she mistakenly consumed sanitizer due to which her condition deteriorated. He further submits that the challan of the case has already been presented and no further investigation is pending against the petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor as well as counsel for the complainant vehemently opposed the bail application and submits that there is allegation of demand of dowry and challan has also been filed against the petitioner for offence under Sec. 498A IPC. Therefore, the petitioner is not entitled to be enlarged on bail.