ATAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This application under Sec. 482 of Bharatiya Nagrik Suraksha Sanhita, 2023/438 of Cr.P.C. has been filed by the applicant seeking anticipatory bail in Crime No.19/2026, registered at Police Station Kotwali Niwadi, District Niwadi for offences punishable under Ss. 108, 351(3) and 3 (5) of BNSS.

(3.) It is submitted by counsel for applicant that allegations against the present applicant are that he was insisting for the repayment of his amount, which he had given to the deceased and on account of the said pressure, the deceased is alleged to have committed suicide. It is submitted by the learned counsel for the applicant that even if the entire allegations are accepted, it may not amount to abetment of suicide. It is further submitted by the learned counsel for the applicant that applicant is an agriculturist, aged about 35 years and his incarceration may bring him in the company of hard core criminals and will also be detrimental to his reputation in the society. It is further submitted that applicant is ready and willing to abide by any condition and will also co- operate with the Investigating Agency in all aspects.