Ratnaker Bhengra, J
When the matter was called out, the learned counsels for the parties have appeared.
Petitioner is an accused for the offence under section 306 of the Indian Penal Code.
The learned counsel for the petitioner submits petitioner has come up again as earlier bail application of the petitioner was rejected vide order dated 21.08.2023 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.
Learned counsel for the State has opposed the bail and submits that there was relationship between both the parties and the petitioner refused to marry the deceased, consequently, the deceased committed suicide.
Having heard learned counsels for the parties and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on executing bail bond of Rs. 15,000/- (Rupees Fifteen Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-V, Palamau at Daltonganj, in connection with Nawa Jaipur PS Case No. 02 of 2023, corresponding to GR Case No. 739 of 2023, (ST case No. 297 of 2023), subject to the conditions that (i) the petitioner shall attend each and every date of trial unless it is dispensed with by the learned court below and, (ii) the petitioner shall submit self-attested photocopy of his Aadhar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court.
