GANGA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.60/2022, registered at Police Station Sojat City, District Pali for the offences under Ss. 498-A, 302 and 120-B of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC'). A charge-sheet has been filed for the offences under Ss. 498-A and 306 of the IPC.

(2.) Mr. Udawat, learned counsel for the applicant submitted that the prosecution has wrongly implicated the present applicant for abetting his wife to commit suicide.

(3.) While inviting Court's attention towards a written information submitted by Prem Singh (brother of the deceased) to SHO, Sojat City, learned counsel argued that in such complaint (which has been registered as FIR), he had neither alleged any foul play or suspicion against the present applicant nor has he alleged any harassment for dowry or otherwise meted out to his wife.