DILIP 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. 113/2023, registered at Police Station Delwara, District Rajsamand for the offences under Sec. 498A, 406 and 304B of the Indian Penal Code, 1860.

(2.) Mr. Nishant Bora, learned counsel for the applicant submitted that the applicant before this Court is the husband of the deceased and there is no specific allegation of demand of dowry by the applicant, for which it can be said that the deceased was constrained to commit suicide.

(3.) Learned counsel invited Court's attention towards the contents of the FIR and statement of the complainant-father of the deceased recorded under sec. 161 of the Code of Criminal Procedure, 1973 and submitted that he has mechanically repeated the version, which was given in the written complaint, whereas Smt. Kamli Bai (mother of the deceased) has not made any whisper about demand of dowry.