BHARAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with FIR No. 449/2018 of Police Station Nokha, District Bikaner for the offences punishable under Ss. 498-A, 302 and 304-B I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegations of demand of dowry and harassment against the petitioner are false. It is submitted that marriage of the petitioner was solemnized with deceased around 7 months before the date of incident and during the said period, no demand of dowry was ever made by the petitioner. Learned counsel for the petitioner has further submitted that wife of the petitioner committed suicide for un-known reasons and same is evident from the post mortem report wherein the cause of death is shown as asphyxia by drowning. Learned counsel for the petitioner has submitted that other co-accused persons namely Dilip Singh father of the petitioner has already been enlarged on bail whereas Smt. Saroj Kanwar, mother of the petitioner has been granted benefit of anticipatory bail. Learned counsel for the petitioner has submitted that the petitioner is in judicial custody and trial of the case will take time.