MANISH LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 438 of Cr.P.C for grant of anticipatory bail to the applicant as he is apprehending his arrest in connection with Crime No.430/2023 registered at Police Station Pichhore, District Shivpuri for the offence punishable under Ss. 306, 34 of IPC.

(3.) Prosecution case, in brief, is that applicant is the Director of Rani Awantibai Public School, Pichhore, District Shivpuri where the deceased was working as teacher. About three months prior to the incident, a minor student aged about 11 years years lodged an FIR against the deceased for the offences punishable under Ss. 323, 506 of IPC, under Ss. 9M, 10 of the POCSO Act and under Sec. 3(2)(va) of SC/ST Act along with other offences. Thereafter, the applicant along with father of the aforesaid minor student harassed the deceased, due to which on 6/7/2023, he committed suicide by hanging.