SANWAR MAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present application has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in a case arising out of F.I.R. No.323/2013, registered at Police Station, Dadiya [Raghunathgarh], District Sikar, for commission of offence punishable under Section 306 I.P.C.

(2.) In the present case, the wife of the complainant had committed suicide.

(3.) Complainant made a grievance that accused came and had threatened him to handover the vacant possession of the land to the accused, as they had purchased land. Complainant has further alleged that since accused was threatening to him of dire consequences for delivering possession of the land his wife had committed suicide.