SOURABH SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.29/2022 registered at Police Station Narwar, District Shivpuri for offence under Sec. 306 of IPC.

(3.) It is submitted by the Counsel for the applicant that according to the prosecution case, the applicant had made a photograph of the deceased viral on his facebook account, as a result she committed suicide. It is submitted that police has seized the photograph and it is not an obscene photo and it appears that the photograph was clicked when the deceased was with the applicant. It is further submitted that the applicant is aged about 20 years and he is a student and his incarceration may put his career in jeopardy. He is ready and willing to cooperate with the investigation. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.