ROHIT SINGH Vs. UT OF J & K

JUDGEMENT

(1.) The applicant seeks grant of bail in case FIR No. 27/2016 which is pending trial before the Court of learned Additional Sessions Judge, Kathua.

(2.) The facts of the case are that the grandfather of the deceased lodged a report with the police that the victim had committed a suicide in the house of her husband in Ward No. 13, Hiranagar by hanging herself with a dupptta and consequently, FIR No. 27/2016 was registered under Sections 304-B, 306, 498-A RPC in the Police Station, Hiranagar on 22.03.2016 and the applicant, who was employed in the Army, was arrested on 17.05.2016.

(3.) The trial Court vide its order dated 11.06.2016, passed in bail application filed by the accused persons admitted three other co-accused namely Narinder Singh, Neena Kumari and Kuldeep Singh to bail but but denied the same to the petitioner.