RAHUL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. in connection with FIR No.311/2021 registered at Police Station Tapukara, District Bhiwadi for the offence(s) under Ss. 498A 304B of IPC.

(2.) Learned counsel for the applicant has submitted that marriage of deceased and the accused-applicant was solemnized on 11/11/2016. Out of wedlock, one child was born. Learned counsel has further submitted that there are no criminal antecedents, the accused is sole son and has to take care of his family and parents. Applicant is behind the bars since 30/9/2021. No recovery has to be made qua the accused. As per post mortem report of the deceased there is no sign of injury or physical violence. Prior to the said incidence, no complaint had been filed for domestic violence or related to dowry demand by the deceased on her parents. The FIR has been filed as an after thought by the complainant. It was only on account of family fight that deceased committed suicide. Charge-sheet has been filed. Conclusion of the trial will take its own time.

(3.) Per contra, learned Public Prosecutor has opposed the bail application.