MAHAVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.170/2020 registered at Police Station Ramgarh Pachwara, District Dausa for the offence under Section(s) 498-A and 304-B IPC and later on for the offence under Section(s) 304-B and 406 IPC.

(2.) Learned counsel for the petitioner contended that the prosecution witness Vikram Singh (PW-14), who happens to be uncle of the deceased and the mediator to the marriage, has stated that no complaint was ever made to him by the parents of the deceased with regard to subjecting the deceased, wife of the petitioner, to harassment or torture with regard to demand of dowry. He submitted that allegation levelled against him of receipt of Rs.2,00,000.00 in cash a day before the date of incident, does not figure in the FIR. Learned counsel submitted that financial condition of the deceased's father is not sound that he could pay a sum of Rs.2,00,000.00 as alleged. Learned counsel submitted that the Investigating Agency after thorough investigation reached at conclusion that there was no demand of dowry still, charge sheet was filed under Sections 406 and 304-B IPC. He submitted that the petitioner is in custody for last about fourteen months and prayed for his release on bail.

(3.) The first bail application of the petitioner, filed after submission of the charge sheet, was dismissed by this Court vide order dated 6/1/2021 in following terms: