BHANWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.120/2019 of Police Station Anadara, District Sirohit for the offence punishable under Section 306 IPC. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the police, in the charge-sheet, have concluded that as the petitioner refused to take deceased, who happened to be the wife of the petitioner, along with him at his work place, she perturbed with the same and committed suicide. It is submitted that the petitioner was working at a place where the presence of the deceased was not required and, therefore, he refused to take the deceased along with him and in such circumstances, it cannot be said that the petitioner instigated the deceased to commit suicide. It is submitted that the charge-sheet has been filed and trial of the case will take time.