KRISHNA SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.302/2020, registered at Police Station Chirmiri District Koriya C.G. for offence punishable under Sections 306, 506 read with Section 34 of the I.P.C.

(3.) As per the prosecution case, the applicant along with coaccused Ravi Thapa @ Birendra Pratap Singh, Sonu Sahu and Naved Ahmad has abetted commission of suicide by the deceased Vikram Lal on 30-7-2020. The deceased had obtained loan from the accused persons on different occasions for which the accused persons were harassing and torturing him for return of the loan amount.