JITENDRA KUMAR NIMIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application under Section 439 CrPC has been preferred by the petitioner Jitendra Kumar Nimiwal S/o Shiv Kumar Nimiwal, who is in custody in connection with the F.I.R. No.188/2021 registered at the Police Station Naya Shahar, District Bikaner for the offences under Sections 498-A, 304-B and 302 IPC.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel Mr. Muktesh Maheshwari, representing the petitioner, submits that there is no material on the record of the case so as to give rise to any inference that the petitioner demanded dowry from his wife the deceased Smt. Rashmi or that she was harassed and humiliated in the matrimonial home on any account whatsoever. He submitted that as a matter of fact, the spouses developed serious temperamental differences and being perturbed thereby, Smt. Rashmi ended her life by hanging herself. He further submits that the petitioner himself is a Seargent in the Indian Air Force and there is no likelihood of his absconding in the event of being released on bail. He, thus, urges that the petitioner deserves indulgence of bail in this case.