MALARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Learned Counsel for the petitioner states that the complainant has lodged the report against the petitioner which is false and fabricated. No case under Section 304B, Indian Penal Code has been found by the Investigating Officer. He further states that accused-Petitioner has been arrested and interrogated by the police. It is further stated that accused-petitioner is in custody and the trial of the case is likely to take long time. Therefore, he prays that accused-Petitioner may be released on bail. Accused-petitioner will not misuse the bail.

(3.) Learned Public Prosecutor and learned Counsel for the complainant vehemently opposed this bail application and stated that she was brought from her maternal house just before her death. There is evidence of demand of dowry. Since, investigation is still going on, therefore, bail may not be granted to the petitioner.