RUPALI NITIN MORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R.No.38 of 2023 registered with Ranjangaon police station MIDC, District Pune for the offences punishable under Sec. 306 r/w 34 of the Indian Penal Code (for short ' IPC '). The applicant is seeking relief under Sec. 438 of the Code of Criminal Procedure (for short ' Cr.P.C .').

(2.) According to the prosecution, one Nitin More committed suicide by hanging himself. In his suicide note, blamed on mother- in-law, father-in-law and brother-in-law. It is stated that they mentally harassed him. His wife was not residing with him for period of six months. They assaulted him grievously. The applicant No.1 is the wife of deceased, applicant No.2 is mother-in- law of deceased and applicant No.3 is father-in-law of deceased.

(3.) Prima facie, it appears that there is no proximate cause for committing suicide nor material on record as of now shows that applicants were left with no other option to commit suicide. This Court by order dtd. 19/6/2023 granted interim protection to applicants. Accordingly, applicants have attended the police station. There is no complaint that the applicants are violated the conditions. Therefore, applicants made out a case for confirmation of ad-interim relief. Hence, the following order: