KOMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 183/2019 of Police Station Pratap Nagar, District Jodhpur for the offences punishable under Ss. 306 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is argued that deceased and the petitioner were in love and wanted to marry each other, however, due to opposition of family members of the petitioner and the deceased, they could not be get married and the deceased was engaged with somebody else. It is submitted that the deceased had pressurized the petitioner to marry her but when the petitioner refused to do so, she committed suicide. It is also submitted that no evidence has been collected by the police to suggest that the petitioner ever instigated the deceased to commit suicide. It is also submitted that simply because the petitioner refused to marry the deceased, it cannot be said that he instigated her to commit suicide. It is further submitted that the petitioner is in judicial custody and interrogation from him has been completed.