JUGRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 28/2019 of Police Station Banad, District Jodhpur for the offences punishable under Ss. 498-A, 306 and 302 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegation against the petitioner of harassing the deceased is false. It is submitted that the marriage of the petitioner was solemnized with the deceased around 14 years back from the date of incident and during that period no complaint whatsoever was ever filed against him. Learned counsel for the petitioner has submitted that the petitioner was residing separately with his wife and children, however, he oftenly used to visit his mother's house and due to which the deceased was not happy because she was not having cordial relation with her mother-in-law. Learned counsel for the petitioner has submitted that the prosecution witness viz. Ugma Devi, mother of the petitioner, has clearly stated that cause of dispute between the petitioner and his wife was the visit of the petitioner to her house. Learned counsel for the petitioner has also submitted that the deceased committed suicide along with two children on a very trivial matter. It is submitted that the chargesheet has already been filed and the trial of the case will take time.