PRAMILA ATRIWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since these applications arise out of the same crime number and are related to the same incident they have been heard together and are being decided by a common order.

(2.) These are first applications under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail. The applicants are apprehending their arrest in connection with Crime No.1763/2022 registered at Police Station Lasudiya, District Indore (MP) for offence punishable under Ss. 306/34 of the IPC, 1860.

(3.) As per prosecution, the deceased Karuna Sharma was operating BC fund. Many persons had invested in the fund. Applicant Pramila Atriwal had received her amount which she had not returned. Pramila had introduced the deceased to many persons who had invested in the funds on high rate of interest. When the time came for deceased to receive her amount the applicants refused to give the amount to her and started threatening her. Applicants started withholding the amount payable to the deceased and subsequently withheld the entire amount. The persons to whom the deceased had to make payment also started making demands for their money and also fought with her. Due to the financial crises and the acts of the applicants, deceased eventually committed suicide by hanging herself and left behind a suicide note detailing the harrasment meted out to her by the applicants on the basis of which they have been implicated for the present offence.