Raghuvendra S. Rathore, J. - (1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor for the State and also perused the material on record.
(2.) The learned counsel for the petitioner submits that in this case the marriage had taken place about 10 to 11 years ago. He also further submitted that out of the said wedlock 3 children were born. According to him, prosecution was initially lodged for the offence under Section 302 IPC. Now, the challan has come to be filed on 21st of July 2007, for the offence inter alia under Section 306 IPC. He has also submitted that there is no evidence to the effect that the petitioner had in any manner abated/instigated the deceased to commit suicide.
(3.) The learned Public Prosecutor has opposed the bail application.;