NIKHIL DANGORIYA 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 in connection with FIR No.376/2023, registered at Police Station Jai Narayan Vyas Colony, District Bikaner for the offences under Ss. 306 and 34 of the Indian Penal Code, 1860.

(2.) Learned counsel for the applicant submitted that the applicant has wrongly been charge-sheeted under Ss. 306 and 34 of the Indian Penal Code, 1860. While inviting Court's attention towards the statement of Rahul (husband of the deceased), he submitted that the allegation is that the applicant used to blackmail the deceased, but there is no evidence of blackmailing.

(3.) Learned counsel submitted that as against the statement of Rahul, the mother of the deceased (Anu Chanwariya) has alleged that the husband of the deceased has murdered her.