AVINASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 117/2023 registered at Mahila Police Station, Sri Ganganagar, District Sri Ganganagar for the offences under Ss. 304-B, 302, 201, 406 and 498-A of Indian Penal Code.

(2.) Learned counsel for the applicant submitted that a false case for the offences under Ss. 304-B, 406 and 498-A of Indian Penal Code has been registered against the applicant without there being any evidence. He navigated the Court through the statements of all the neighbours namely Smt. Rani, Sushil Kumar and Ramdas and contended that none of them have deposed that the deceased was ever pressurized or harassed for demand of dowry or otherwise by the applicant.

(3.) Learned counsel for the applicant submitted that while dealing with the entire evidence, this Court has granted bail to the co-accused Raju Devi (mother of the applicant) vide order dtd. 17/11/2023 passed in the case of Raju Devi vs. State of Rajasthan and Anr. (S.B. Cr. Misc. Bail Application No. 13193/2023) and the applicant's case is not different, except that he happens to be husband of the deceased.