BHOLA GIRWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to Crime No.420/2024, registered at Police Station - Station Road, Ratlam, District Ratlam (M.P.) for the offence under Sec. 306 of IPC.

(2.) As per prosecution story, on 5/3/2024 the police have registered the merg information on the death of the deceased Aatmaram and during the merg inquiry, police recorded the statement of family members of the deceased Aatmaram and found that deceased committed suicide for the reason that present applicant has flirting with his wife and his wife never discloses of that incident. Therefore, on 5/3/2024 the deceased committed suicide. Accordingly, offence has been registered.

(3.) Learned counsel appearing for the applicant submitted that the applicant is innocent and he has falsely been implicated in the alleged offence. It is also submitted that the applicant has submitted that there is no instigation on the part of applicant to commit suicide. Investigation is over and charge-sheet has been filed. Applicant is in custody since 05/04/2024 and he is ready to co-operate with the investigation. In these circumstances, applicant be released on bail.