DHARAM CHAND SALVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.208/2022, registered at Police Station Kareda, District Bhilwara for offence punishable under Sec. 306 of the IPC.

(2.) Learned counsel for the petitioner drew attention of the Court towards the FIR and charge-sheet filed against the petitioner by the Investigating Agency.

(3.) Learned counsel for the petitioner submitted that from the perusal of the FIR and the charge-sheet, it is evident that there was no intention of the petitioner to aid or instigate or abet the commitment of suicide by the deceased. Learned counsel for the petitioner submitted that the petitioner and the deceased were married for 12 years and therefore, the allegations of the abetment to commit suicide is not made out. He further submitted that there are no specific charges against him under Sec. 306 of IPC. In view of this, the benefit of bail deserves to be granted to the accused petitioner.