LAWS(MPH)-2022-10-25

JITENDRA SINGH Vs. STATE OF MADHYA PRADESH

Decided On October 28, 2022
JITENDRA SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 8/10/2022 by Police Station City Kotwali, District Morena (M.P.) in Connection with Crime No.1351/2021 registered for the offence punishable under Ss. 306 and 34 of IPC.

(3.) The allegation against the present applicant is that he instigated the deceased - Kiledaar to commit suicide on account of which, he committed suicide on 22/12/2019, whereas, FIR has been lodged on 23/11/2021.