RAHMAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 483 of BNSS, on behalf of the petitioner, who has been arrested in connection with FIR No. 1287/2024 registered at Police Station Kardhani district Jaipur (West) for the offence punishable under Sec. 108 of BNS. Charge-sheet has been filed for offences punishable under Ss. 108, 318(4), 316(2), 303(2), 61(2)(a) and 308(2) of BNS.

(2.) It is contended by learned Counsel for the petitioner that the accused- petitioner has falsely been implicated in this case. Counsel submits that it is evident from record that there was money dispute between petitioner and deceased. It is submitted that alleged suicide note was written on 25/5/2024 and suicide was committed on 29/11/2024. Learned Counsel contends that deceased has lost battle in the Civil Court and after losing the battle in the Civil Court, he committed suicide. It is contended that ingredients of Sec. 45 BNS (107 IPC) are not visible in the present case. Learned Counsel argues that petitioner is in custody since 1/12/2024. Charge-sheet has been filed and trial will take time in its conclusion. Further custody of the petitioner would not serve any fruitful purpose.

(3.) Learned Public Prosecutor opposes the submissions made by the Counsel for the petitioner.