Vijay Bishnoi,J. - (1.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.
(2.) The petitioner has been arrested in FIR No. 115/2018 of Police Station Bilara, District Jodhpur for the offences punishable under Sections 302, 498-A and 304-B IPC. He has preferred this second bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner has submitted that the statements of the complainant as well as the sisters and brothers of the deceased have been recorded before the trial court and from those statements, it is clear that they have failed to establish that just before the death of the deceased there was any demand of dowry from the petitioner. It is submitted that the petitioner has falsely been implicated in this case. It is also submitted that the deceased died due to unknown reasons and it is wrong to say that the petitioner committed her murder.;