- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 304B/120B of the Indian Penal Code, in connection with Rajpur P.S. Case no.52 of 2010, corresponding to G.R. No. 935 of 2010. The petitioner is the husband of the deceased and there is allegation against the petitioner and other co-accused to have subjected her to cruelty and torture for demand of dowry. It has also alleged that the dowry death of the deceased was committed by burning her.
(2.) Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case. It has also submitted that during investigation it has come that the deceased had committed suicide. In the facts and circumstances of the case, particularly, in view of the allegation made against the petitioner, I am not inclined to release the petitioner Arun Kumar Singh @ Arun Singh on bail.;