YOGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants in all these applications are seeking anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Crime No. 26/2020 (FIR No.45/2020) registered with Chopda Police Station, District Jalgaon for the offences punishable under Sections 306 , 504 , 506 read with Section 34 of the Indian Penal Code.

(2.) I have heard the learned Advocates for the applicants and the learned A.P.P.

(3.) The allegations, in substance, are to the effect that the deceased had borrowed money from the applicants. He had repaid the money, but they were insisting for payment of interest. There was a persistent demand. They had subjected him to duress with an ulterior view to compel him to part with the interest component. They had threatened him. The informant, who is his mother, had also registered a non-cognizable report. However, he was subjected to harassment and the applicants led him to commit suicide.