NARENDRA RAGHUVANSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing. This is the first application under Section 438 of the Cr.P.C filed by the applicant, who apprehends his arrest in connection with Crime No.655/2019, registered at Police Station Kotwali, District Vidisha, for the offences punishable under Sections 306 read with Section 34 of IPC.

(2.) It is the submission of counsel for the applicant that applicant apprehends his arrest on the basis of registration of offence referred above. It is further submitted that in dying declaration name of the applicant does not figure and only on the basis of statement of brother of deceased, he has been implicated by the police. Applicant does not bear any criminal record and the case is only of abetment to the deceased to commit suicide. It is the matter of fact which is to be deciphered through documents. Minor financial transaction between deceased and applicant has been tried to be converted into case of false implication. Confinement would bring social disrepute and personal inconvenience. He undertakes to cooperate in trial/investigation and would not be a source of embarrassment or harassment to the complainant party in any manner. He undertakes to serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. Accordingly, prayer for anticipatory bail has been made.

(3.) Learned counsel for the State opposed the prayer and prayed for dismissal of the application.