RAMSUPHAL MANJHI Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has preferred the instant bail application under Section 438 of Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with Crime No. 247/2015, registered in Police Station Masturi, District Bilaspur (CG), for offence punishable under Sections 306/34 of the IPC.

(2.) The case of the prosecution, in brief, is that the marriage between the applicant and deceased Ashabai was solemnized 20 years prior to the incident and since there was no issue with his first wife (deceased Ashabai), the applicant had married with co-accused Biraspati Bai 7 years back and has two children with her. According to the prosecution, it is alleged that the applicant herein along with his second wife Biraspati Bai instigated deceased Ashabai to commit suicide and on account of some quarrel took place between the applicant and deceased Ashabai, she has committed suicide.

(3.) Mr. Devesh Chandra Verma, learned counsel appearing for the applicant would submit that the applicant has not abeted or instigated the deceased Ashabai for committing suicide. He is innocent and has been falsely implicated in the crime in question, therefore, he may be extended the benefit of anticipatory bail.