BALRAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 6/2/2026 for the alleged offence under Sec. 108 of B.N.S. in Crime No.24 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that due to the illicit relationship between the petitioner and the wife of the deceased, the deceased was abetted to commit suicide. Hence the case.

(3.) According to the prosecution case, only due to the illicit relationship between the petitioner and the wife of the deceased, the occurrence took place. The learned Government Advocate (Criminal side) appearing for the respondent police would submit that when the deceased returned to home, he witnessed that the petitioner and the wife of the deceased were in a compromised position, which resulted in abetment of suicide. Though such things might cause some disturbance on the minds of an individual, from the submissions made by the learned Government Advocate, this Court could not find any other external factor so as to bring prima facie material for such abetment and from looking at the submissions made on either side, it is seen that the petitioner is behind jail from 6/2/2026. Though learned Government Advocate would submit that investigation is still pending, as of now, the wife of the deceased is not an accused in this matter.