SUBHASH NAGNATH JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Anticipatory Bail Application (ST) Nos. 4022 of 2020 and 4025 of 2020 are not on board. The same are taken on board.

(2.) All these applications are by the accused in Crime No. 1238 of 2020 registered with Jail Road Police Station, Solapur City, District Solapur under Section 306 , 504 , 506 of I.P.C. and Section 39 and 45 of the Maharashtra Money Lending (Regulation) Act, 2014.

(3.) Although, the role played by each of the applicants is distinguishable on some aspects, it is the common contention raised on behalf of the applicants, that even assuming that the deceased committed suicide, the demand allegedly made by the applicants or the ill-treatment meted out and the coercion practiced cannot amount to an offence of abetment of suicide under Section 306 of I.P.C.. It is common contention on behalf of the applicants, that a person lending money would only be interested in recovery of the amount and he may not be intending or even knowing that the person borrowing would commit suicide.