PARMIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioner in connection with F.I.R. No. 156/2022, registered at Police Station Harsora District, Alwar for the offences mentioned therein.

(2.) Counsel for the petitioner submits that the petitioner has been implicated in the present case without there being any cogent evidence. Counsel further submits that the Investigation Officer in the present case has been examined by the Trial Court and in his examination he has stated that there is no evidence of demand of dowry and also there is no evidence of last seen with the deceased. Counsel further submits that the present case is based on circumstantial evidence and there is no evidence available on the record of last seen which connects the petitioner with the allegation of charge of 302 I.P.C. with a chain of circumstances.

(3.) Counsel further submits that the petitioner has two kids one is of four years of age and another is of two years of age and they are residing with their grandparents and because of the arrest of the petitioner, the grandparents and kids are suffering a great hardship.