VIJAY BISHNOI,J. - (1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
(2.) The petitioner has been arrested in FIR No.65/2018 of Police Station Rawla, District Sri Ganganagar for the offences punishable under Sections 304-B and 498-A IPC. He has preferred this bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is argued that real sister of the petitioner is married to real brother of the deceased and from the statements of independent witnesses viz. Balwant Singh S/o Hariram, Ramdev S/o Pannaram, Hansraj S/o Jaymal Ram and Bhuparam @ Bhup S/o Jayram, it is clear that there was some dispute between the petitioner and the deceased and due to the same the deceased started living at her parental house and in result to that the sister of the petitioner also started living at his house. It is submitted that the independent witnesses have corroborated that they tried to resolve the dispute between the petitioner and the deceased and in result of that the deceased again started living with petitioner, however, on 05.05.2018, she consumed poison, which resulted into her death. Learned counsel for the petitioner has submitted that the independent witnesses have not corroborated the allegation that soon before the death, the petitioner demanded dowry or harassed the deceased for dowry. It is also submitted that the allegations of demand of dowry and harassment have also been levelled against the sister and mother of the petitioner but later on, the father of the deceased and other witnesses specifically stated that there is no role of them in the incident and on account of that the police exonerated them. It is also submitted that the charge-sheet has already been filed and the trial of the case will take time.;