VIKASH CHANDRAVANSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter was called out, the learned counsels for the parties have appeared.

(2.) Petitioner is an accused for the offence under Sec. 306 of the Indian Penal Code.

(3.) The learned counsel for the petitioner submits petitioner has come up again as earlier bail application of the petitioner was rejected vide order dtd. 21/8/2023 passed by this Court in BA No. 5610 of 2023 and, therefore, he has spent additional period in custody which may be considered. The learned counsel for the petitioner further reiterates the grounds which he had taken on earlier occasion and submitted that the petitioner has in no way abetted the deceased to commit suicide. He further submits that when the informant was narrating to his wife about rejection of the petitioner to marry their daughter, the deceased heard the same and committed suicide. The learned counsel for the petitioner has attached the necessary documents to prove the authenticity of the petitioner being in Dubai from 30/10/2020 to 26/12/2022 and submits that when the petitioner was away for such a long time, it is impossible to believe that any close intimacy could be developed. Therefore, the petitioner may be released on bail.