- (1.) Instant application has been preferred under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in a case arising out of FIR No. 621/2013, registered at Police Station, Shiprapath, Jaipur Metropolitan, Jaipur, for offences punishable under Sections 498-A and 304-B I.P.C. In the instant case, the petitioner was married with one Ms. Poonam Singh on 24.02.2012.
(2.) It is a case of prosecution that Ms. Poonam Singh committed suicide in her matrimonial home.
(3.) As per complainant, Ms. Poonam Singh was harassed and maltreated for not giving an adequate dowry.;