VIJAY OMRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application under Section 438 of Cr.P.C. as for grant of anticipatory bail. Applicant Vijay Omre apprehends his arrest in connection with Crime No.389/2019 registered at Police Station Amanganj, District-Panna (M.P.) for the offences punishable under Sections 306/34 of the IPC.

(3.) As per the prosecution case applicant Vijay Omre, co-accused Sheela Choubey, Ku. Babli @ Anjana, Archana Patel, Krishna Kumar, Sanu Mirza, Sandeep @ Bablu Choubey and Swami Choubey used to harass the deceased Kitte @ Krishna Kumar and lodged false complaint against him, due to which deceased Kitte @ Krishna Kumar Pandey committed suicide, thus applicant and co-accused abetted him to commit suicide.