BHIM PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) This is an application for grant of regular bail to the petitioner for the offence under Section 304B/34 of the Indian Penal Code, but chargesheet has been submitted under Section 306 of the Indian Penal Code. The allegation is of demand of dowry and torture by the petitioner and as such, the deceased culminated to consume pesticide tablets. Viscera report has come, which shows that the viscera contained carbamate pesticide(Carbofuran) used for killing for insect and is highly poison. In that view of the matter, I am not inclined to enlarge the petitioner(husband of the deceased) on bail at this stage. Hence, his prayer for bail is rejected.

(3.) However, since petitioner is custody since March, 2010, trial Court is directed to expedite the trial and conclude the same within a period of three months from the date of receipt of the copy of this order. If the trial is not concluded by that time, petitioner may renew his prayer for bail after three months.