MANOHAR LAXMAN GAVANDHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the respective parties.

(2.) This is an application for anticipatory bail by a person, who apprehends arrest in connection with FIR No.I-35 of 2011 for the offences punishable under Sections 306, 323, 506 read with Section 34 of the Indian Penal Code registered with Jawahar Police Station. The victim was married to applicant's niece, Yogita and they were residing separately about one year prior to the incident. Yogita was not well. The applicant is alleged to have asked the victim to share expenses of treatment of Yogita and on this count is alleged to have beaten up the victim on 18th October, 2011. The victim was missing from 19th October, 2011 and his dead body was found on 26th October, 2011. There was a chit in the pocket of the victim which alleged that the applicant among others was responsible for the victim's suicide. The learned APP states that the chit has been sent to the hand writing expert. Even if the allegations are taken at face value, it is not clear as to how the applicant is required to be in custody for the purpose of investigation into alleged abetment to commit suicide by the applicant. Therefore, application is allowed. In the event of arrest, applicant be released on bail on his furnishing P.R.Bond of Rs.20,000/- with one or more solvent sureties in the aggregate sum of Rs.20,000/- on the following conditions.

(3.) Criminal Application is disposed of.