BHAWNA JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested by Police Station Radhogarh, District Guna in connection with Crime No. 402 of 2022 registered for the offence punishable under Sec. 360/34 of IPC.

(3.) The allegation against the present applicant-accused is that he instigated deceased-Trilok Sahu to commit suicide due to which he committed suicide by