SANGITA @ RANDAWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are seeking regular bail in connection with Crime No.197/2019 registered with Pundalik Nagar Police Station, District Aurangabad for the offences punishable under section 306 r/w. 34 of the Indian Penal Code. Their application with similar prayer bearing Bail Petition No.991 of 2019 came to be rejected by the I/c. Additional Sessions Judge-10, Aurangabad.

(2.) Learned counsel for the applicants submits that as per the allegations made in the complaint, both the applicants have developed relations with the deceased.

(3.) Learned APP has strongly resisted the application on the ground that the applicants used to give threats to the deceased for fulfillment of their demands and even they were threatening him to disclose their relations to his wife. Learned APP submits that both the applicants were harassing the deceased while demanding the cash amount. In consequence thereof, the deceased had committed suicide by consuming poison. There is direct evidence about the said demand from the side of the applicants. Prime facie, the offence of abetment to commit suicide is attracted. Both the applicants are not entitled to be released on bail.