VIKRAM Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicants, as they have been arrested in connection with Crime No.525/2021, registered at Police Station Bag, District Dhar (M.P.) for commission of offence punishable under Sec. (s) 306/34 of IPC.

(2.) Prosecution story, in brief, is that applicants having doubt that deceased sexually harassed their wife/sister assaulted him due to which he committed suicide by hanging.

(3.) Learned counsel for the applicant submits that deceased used to harass the wife of the applicant Vikram, who was sister of applicant Jeevan. It is alleged against them that for the aforesaid reason they assaulted deceased, due to which he committed suicide. Learned counsel for the applicants submits that if for the sake of arguments allegations made against the applicants are accepted, even then, no case is made out under Sec. 306 of IPC against the applicants. They have falsely been implicated in the matter and are in custody since 27/11/2021. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.