SUDHIR PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Advocate for the applicant is abstaining from the Court work today. This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail.

(2.) The applicant is in custody since 13/2/2023 in connection with Crime No.116/2022 registered at Police Station Kolar Road, District Bhopal for the offence punishable under Sec. 306 of IPC. As per prosecution, deceased Bhupendra Tiwari committed suicide leaving a suicide note behind wherein he has stated that present applicant has taken an amount of Rs.18.00 lakhs and some gold jewellary and has been blackmailing him since long. He has further stated that present applicant is also asking for Rs.50.00 lakhs of further amount, hence he is committing suicide.

(3.) The statements of wife of the deceased and other persons have been recorded, however there is no clarification as to how the blackmailing was done. Smt. Harsha Pandey, wife of present applicant, who has appeared on behalf of the applicant, has referred to Annexure A-2, which shows that the challan of Rs.10,000.00 was issued against the deceased for drunk driving. She admitted that the deceased has taken the scooty of the present applicant and when he was booked for drunk driving, he was asking the present applicant for paying the fine and for returning the scooty of the present applicant which he refused.