HUKMA RAM 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 F.I.R. No.123/2023 registered at Police Station Sri Balaji, District Nagaur, for offence under Ss. 306 of the IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the Investigating Agency after making a thorough investigation in the matter has filed challan before the competent criminal court against the present petitioner for the offence under Sec. 306 of the IPC. Drawing attention of this Court towards the challan papers learned counsel submitted that a bare perusal of the challan would indicate that there is no evidence available on record to show that the petitioner has by any act or omission, instigated or abetted the deceased to commit suicide. Learned counsel submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner.