DHANIRAM TITARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 482 of B.N.S.S. for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No. 316/2025 registered at Police Station - Khairlanji, District Balaghat (M.P.) for the offences punishable under Ss. 108(1) and 3(5) of BNS, 2023.

(2.) As per the prosecution story, the allegation against the applicant is that he alongwith other co-accused was harassing the deceased physically and mentally due to which she committed suicide by consuming poisonous substance therefore, the aforesaid offence has been registered against the applicant and co-accused.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. He is a Govt. Servant and working in the State Bank of India, Katangi. It is further submitted that even in the statement of witnesses, main allegation is against the husband and mother-in-law of deceased. It is submitted that on the date of incident, present applicant was on duty in the Bank. There is no need of custodial interrogation of the applicant therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.