SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants apprehending arrest in connection with the offences punishable under Sections 306, 504, 506 r/w. 34 of the Indian Penal Code , registered vide Crime No.26 of 2020 [FIR No.45/2020. with Chopda City Police Station, Chopda, District Jalgaon have approached for anticipatory bail.

(2.) Heard learned counsel for the applicants. Perused the First Information Report and order dated 22nd May, 2020 passed in LDVC Anticipatory Bail Application No.357 of 2020 granting interim protection to the co-accused.

(3.) In brief, it is the contention of the learned counsel for the applicants that even if allegations made in the First Information Report are taken to their face value and presumed to be true and correct, still it attracts no offence under Section 306 of the Indian Penal Code. It is submitted that the applicants are charged with allegations that they repeatedly insisted for refund of money which was taken by deceased as hand loan. Due to repeated demand of money and harassment and humiliation, the deceased has committed suicide. In short, the prosecution has alleged that the applicants have aided and abetted the deceased to commit suicide.