BAKCHU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I have heard learned counsel for the applicant as well as the learned Public Prosecutor for the State and carefully gone through the impugned order.

(2.) The contention of learned counsel for the applicant is that the statements of the witnesses recorded would disclose that on account of small dispute that was in relation to daughter who was going to be married with Om and the deceased never wanted that she would marry Om, therefore, she committed suicide. It has been submitted that nobody has stated that accused applicant ill-treated or maltreated the deceased or there was any cruel behaviour against the deceased. He further submits that it is a pure and simple case where the deceased committed suicide.

(3.) On the other hand, learned Public Prosecutor has opposed the bail application.