REGENT COMPUTRONICS PVT. LTD.

Thirupathy Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF WEST BENGAL V. ORILAL JAISWAL [REFERRED]
STATE OF WEST BENGAL V. ORILAL JAISWAL [REFERRED]
ANANDA SEKARAN V. STATE BY INSPECTOR OF POLICE,CHENNAI [REFERRED]
GANGULA MOHAN REDDY V. STATE OF ANDHRA PRADESH [REFERRED]
STATE OF GUJARAT V. SUNILKUMAR KANAIYALAL JAIN [REFERRED]
GANGULA MOHAN REDDY V. STATE OF ANDHRA PRADESH [REFERRED]
KIRUPAGARAN V. STATE BY THE INSPECTOR OF POLICE,PALLAVARAM POLICE STATION,CHENGALPATTU EAST DISTRICT [REFERRED]
SWAMY PRAHALADDAS VS. STATE OF MADHYA PRADESH [REFERRED]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED]
S S CHHEENA VS. VIJAY KUMAR MAHAJAN [REFERRED]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED]
STATE OF GUJARAT VS. SUNILKUMAR KANAIYALAL JAIN [REFERRED]
VIJAY KUMAR RASTOGI VS. STATE OF RAJASTHAN [REFERRED]
MANI VS. STATE REP. BY THE INSPECTOR OF POLICE [REFERRED]

JUDGEMENT

(1.) Petition for bail under Section 439 Cr. PC. Offence alleged under Section 306 IPC.

(2.) Petitioner is the sole accused in this case.

(3.) According to the learned counsel for the petitioner, even taking the allegations as such in the FIR, it would not warrant an offence under Section 306 ISC. There is no intention on the part of the petitioner to abet the commission of suicide by the deceased. Out of emotion and frustration the deceased had committed suicide. For this petitioner cannot be blamed. In support of his submissions, the learned counsel for the petitioner also cited several decisions.

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THIRUPATHY Vs. STATE

Referred Judgements :-

JUDGEMENT

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