PRABHA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As above three bail applications arise out of same Crime number, they are being heard together and disposed of by this common order.

(2.) Applicants in above three bail applications have sought anticipatory bail under Sec. 438 of CrPC as they apprehend their arrest in connection with Crime No. 300 of 2021 registered at Police Station Bhatapara City, District Balodabazar-Bhatapara Chhattisgarh for commission of offenses punishable under Ss. 306, 34 of IPC and 3/4 of Chhattisgarh Riniyonka Sanrakshan Adhiniyam, 1937.

(3.) Case of the prosecution, in brief, is that, on 9/4/2021, Smt Radhika Dubey committed suicide by hanging. Merg ws reported on the same day at about 3.15 pm by Adil Hospital. During the course of merg enquiry, son of deceased handed over one suicidal note on 11/5/2021. Written complaint was lodged by husband and son of deceased on 26/7/2021, making allegations against applicants that they were pressurizing the deceased for return of loan amount, extended by them to her and also threatening her that if loan amount is not returned, deceased would be dragged to Court. Based on written complaint, aforementioned crime was registered against applicant.