AASHIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 10/9/2021 in connection with Crime No.518/2021, registered at Police Station Barwah, District Khargone (M.P.) for commission of offence punishable under Ss. 306, 354(D), 506 of IPC.

(2.) Prosecution story, in brief, is that applicant and deceased - Arti Bai were neighbours. Applicant used to stalk the deceased and asked her to marry with him. He also threatened her and when this fact since came to the knowledge of the husband of deceased, the deceased suffered mental trauma and social indignation, resulting into her death by self immolation pouring on herself inflammable kerosine oil. The applicant is alleged to have abetted the crime.

(3.) Learned counsel for the applicant submits that applicant and deceased were having relationship and when this fact since came to the knowledge of her husband, some quarrel occurred between them due to which she committed suicide. Deceased was having no other option to lodged this FIR against the applicant, therefore, offence under Sec. 306 is not made out against the applicant as per the observation made by the Apex Court in the case of Shabbir Hussain Vs. State of M.P. (SLP (Crl.) No.7284/2017. He is in custody since 10/9/2021. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.