AGILESH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/11/2025 for the offences punishable under Ss. 194(3)(ii) of BNSS alter into 108 of BNS, in Crime No.601 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he is the husband of the deceased in this case. The marriage was taken place in April 2021, and from that time onwards, the deceased was allegedly subjected to continuous harassment, as a result of which she has committed suicide by consuming poison. After completion of the initial investigation, the petitioner has been in judicial custody from 18/11/2025.

(3.) Learned counsel appearing for the petitioner submitted that the disputes between the petitioner and the deceased arose out of misunderstanding between the couples and that the petitioner has not abetted the deceased to commit suicide. He further submitted that the petitioner has been falsely implicated in this case. Hence, he prayed to grant bail to the petitioner.