RAMESH SINHA, J. - (1.) HEARD Sri Digvijay Singh, learned counsel for the applicant and Sri Rajesh Kumar Singh, learned A.G.A. appearing for the State and perused the record.
(2.) IT has been contended by the learned counsel for the applicant that the applicant is the huasband of the deceased. The marriage between them was solemnized in the year 2007 and out of their wedlock two children were born. The deceased was suffering from some heart ailment for which the applicant was getting her treatment. He submits that on account of the said ailment, she was depressed and under depression, she committed suicide by consuming some poisonous substance. The applicant informed at the concerned police station by giving application about the said fact copy of which has been annexed as annexure -2 to the present application. As per the Viscera report of the deceased, the cause of death is Indo Sulpha. The applicant has no other reported criminal antecedent. The applicant is in jail since 25.6.2013.
(3.) LEARNED A.G.A. opposed the prayer for bail but could not dispute the aforesaid fact as argued by learned counsel for the applicant. Considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tempering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail in this case.;