AI Structured Summary
Not yet generated for this judgment
Judgment
The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 468/2020
registered at Police Station Rupwas, District Bharatpur for the offence under Section(s) 498-A, 302, 120-B of IPC and later on for the offence under
Section(s) 498-A, 306 of IPC.
Drawing attention of this Court towards the statements of Smt. Neetu Devi and Smt. Radha, sisters of the deceased, recorded under Section 161
Cr.P.C., learned counsel for the petitioners contended that the deceased has committed suicide alongwith three daughters on her own without any
instigation by the accused-petitioners. He submitted that even the postmortem reports of the deceased do not show any injury on their person. He
submitted that the petitioners are in judicial custody and prayed for their release on bail.
Learned Public Prosecutor assisted by learned counsel for the complainant opposing the bail applications submitted that the deceased was being
subjected to torture and harassment by the petitioners on account of birth of three daughters. Drawing attention of this Court towards the statements
of Hardayal, younger brother of the petitioner-Ramgopal, Kishandai, Mehruddin, Kumari Chanchal, Smt. Sabina and Shri Nimendra, the neighbours of
the accused-petitioners and independent witnesses, recorded under Section 161 Cr.P.C., they submitted that these witnesses have specifically stated
that the deceased was being subjected to harassment and torture by the petitioners which compelled her to commit suicide with three daughters. They
submitted that looking to the gravity of allegations against the petitioners, they do not deserve indulgence of bail.
Taking into consideration the submissions advanced by learned counsels for the respective parties, the nature and gravity of allegations against the
petitioners and the material available in the charge sheet; but, without expressing any opinion on the merits of the case, I am not inclined to enlarge the
petitioners on bail.
Accordingly, these bail applications are dismissed.H