A bail application u/s439 of Criminal Procedure Code [CrPC], was filed by Mr.Ramdev, who was arrested by Churu Police for instigating his wife to commit suicide u/s 306,202,201 of Indian Penal Code (IPC).
S.306-Abetment of suicide.
S.201- disappearance of evidence and false information.
S202-Intentional omission to give information of offence by person bound to inform.
S439-special power of High Court or Session Court to grant bail]
Ramdev was accused of instigating his wife to commit suicide, which according to him, is a false accusation.
It was argued by the counsel of Ramdev, that the body of the deceased body was cremated with the consent of the wife’s parents and other family members.After the cremation was done, brother of deceased wife, filed a FIR in Churu Police station against Ramdev for the same.
During the investigation by the Police, it was concluded that Ramdev pressurised his wife to admit the name of the person she talked over phone which made Ramdev insecure and under such perpetuation she committed suicide.Mr.Purohit (counsel of Ramdev), argued that even though Ramdev pressured his wife to disclose the name, it cannot be presumed that he forced his wife to commit suicide and hence bail must be granted.
Hon’ble Judge Vijay Bishnoi, in accordance to above argument passed the bail application and added that he needs to execute a personal bond of Rs.50,000 with two securities of Rs.25,000. He also needs to be present in every court hearing until the trial is over.
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