DEENA RAM Vs. STATE

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. 09/2019 of Police Station Bhaniyana, District Jaisalmer for the offences punishable under Ss. 498-A, 304-B and 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegations against the petitioner of demand of dowry from his wife and harassment are false. It is submitted that the petitioner was married to the deceased eight months before the date of the incident and soon after their marriage, the deceased used to pressurize the petitioner to live separately from his parents. It is submitted that as the petitioner was not having sufficient money to live separately, he tried to pacify the deceased while saying that as he is not having much money, therefore, they cannot live separately from his parents and also asked her that if she can bring money from her parents they can live separately, as such no demand of dowry was there on the part of the petitioner, however, the deceased was annoyed because petitioner had refused to live separately and she committed suicide. It is further submitted that charge-sheet has been filed in the matter and trial of the case will take time.