NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. M. K. Kaushik Advocate on behalf of the applicant Naresh Kumar pertaining to f. I. R. No. 135/2009 of Police Station Pilani, district Jhunjhunu in the offences under sections 498-A and 306 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the complainant as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that the petitioner has been falsely implicated and is in no way connected with the commission of offence of Section 306 of IPC in the instant case. It is the deceased Krishna who was very ambitious and wanted a separate house for her family. It was the reason that she started living separately from her father in law and mother in law. When her parents also refused to aid her financially, she got depressed and under that depression, she committed suicide. There is no evidence which could even little reflect that the petitioner abetted his wife krishna to commit suicide. The petitioner has been in custody for quite a long time, hence, he may be granted indulgence of bail.