AKSHAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No. 34/2022 registered at Police Station Industrial Area, District Pali for offence under Sec. 306 of IPC.

(2.) Heard learned counsel for the applicant as also the learned Public Prosecutor as well as learned counsel for the complainant and also perused the material available on record.

(3.) Learned counsel for the applicant submits that the petitioner got married with Divya @ Deepu on 15/3/2020. After marriage the applicant and Divya @ Deepu could not maintain cordial relations as a consequence thereof Divya @ Deepu started living separately. Since, Divya @ Deepu was living separately, it cannot be alleged against the applicant that he abetted her to commit suicide. It is further submitted that in the case filed under Sec. 498-A and 406 IPC the challan has already been filed, therefore, no purpose would be served by keeping the applicant behind the Bars.