DEEPAK S/O SATYANARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third application for bail under Sec. 483 BNSS (439 Cr.P.C.) has been filed by the petitioner who has been arrested in connection with FIR No.393/2022 registered at Police Station Naya Shahar, District Bikaner for the offences under Ss. 302 and 304-B of the IPC.

(2.) The second bail application filed on behalf of the petitioner was dismissed as not pressed by this Court vide order dtd. 30/7/2024 while granting liberty to the petitioner to file a fresh bail application after recording of the statements of Shailendra Kumar.

(3.) As per the prosecution, the complainant- Jaiprakash submitted a written report to the SHO P.S. Nayashahar, District Bikaner alleging inter alia that his daughter- Kanchan was married to the petitioner and they both were living in a rented house in Bangla Nagar, Bikaner. As per the complainant, on 13/9/2022, his daughter's father-in-law- Shri Satyanarayan informed him on telephone that his daughter and the present petitioner are not picking up his phone. The complainant thereupon, asked his relative- Shailendra Kumar to go to their house to find out their well being. Shailendra Kumar after some time, informed him that when he reached to the rented premises of the petitioner he found that his daughter- Kanchan was dead and the petitioner was though alive but was in an unconscious state. The petitioner and Kanchan were taken to the PBM hospital, Bikaner. The complainant alleged that the petitioner has killed his daughter-Kanchan by strangulating her.