SATYWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this appeal aggrieved by order dated 15.03.2021 passed by Additional Sessions Judge No.2 Jaipur Metropolitan Jaipur, whereby, bail application filed by the appellant under Section 439 Cr.P.C. was rejected.

(2.) F.I.R. No.823/2020 was registered at Police Station Kardhani Jaipur (West) for offence under Section 306 I.P.C. and Section 3(2)(v)

(3.) It is contended by counsel for the appellant that appellant was living in live-in-relationship with the deceased for last about one year. The family members of the deceased were not happy with this relationship. As per the prosecution version, deceased committed suicide as she was not given money by the appellant. It is also contended that deceased had not left any suicide note. Charge-sheet has been filed. Conclusion of trial will take time.