NOOR MOHAMMAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Applicant seeks regular bail in case FIR No. 522/2025 dtd. 25/10/2025 registered at PS Swaroop Nagar under Sec. 108 of BNS (corresponding Sec. 306 IPC).

(2.) Investigation took off on the basis of information received on 24/10/2025, pursuant to which police reached Max Hospital, Shalimar Bagh, Delhi, where they learnt that a girl aged 27 years had committed suicide by hanging herself at her home at around 9:30 P.M. The police team also reached the spot and got the crime-scene investigated.

(3.) Fact, however, remains that next day, father of the deceased girl lodged report against the applicant herein claiming that he had abetted her suicide, by coercing her to convert her religion.