SANTOSH SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.169/2019, Police Station Sadar Kotwali, Jodhpur East for the offence under Ss. 498-A, 406 & 306/34 of IPC.

(2.) Learned counsel for the petitioner submits that there is no evidence of abetment to commit suicide against the present petitioner. It is further submitted that similarly situated co-accused Mahendra Soni has already been granted bail by coordinate Bench of this Court and the case of the present petitioner is not distinguishable from that of the co-accused. Challan of the case has already been presented. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.