VINAY KUMAR KEDIA Vs. STATE OF M P

JUDGEMENT

(1.) This is an application, under section 438 of the Code of Criminal Procedure, for grant of anticipatory bail. The applicant apprehends arrest in connection with Crime No. 829/2009 registered at P. S. Piplani, Distt. Bhopal, initially in respect of the offence punishable under section 306 read with section 34 of the Indian Penal Code but subsequently converted into a case under section 364-A of the Indian Penal Code also.

(2.) Contents of the suicide note forming basis of the FIR may be summarized as under -

(3.) Thus, the allegations; in short, are that in order to avoid repayment of an outstanding amount of Rs. 1 crore and 40 lacs, the applicant with the assistance of the co-accused, had persistently subjected Jaiprakash to torture both physical and mental and harassment to such an extent that Jaiprakash was left with no other option except to commit suicide and consequently, he shot himself dead after killing his 4-year-old son Yash by firing shot through the same revolver.