SHARAVAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first application filed by the applicant Chaganlal under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.327/2025 registered at Police Station Nahargarh, District Mandsaur for the offence punishable under Ss. 108, 3(5) of the BNS Act 2023.

(3.) The allegation against the applicant is of his involvement in the aforesaid case of abatement to suicide of a woman named Radha Kunwar, who committed suicide by jumping into a well. It is alleged that the present applicant, Shravan Singh, Arun Singh, and Luckyraj Singh met the prosecutrix in a marriage function, and thereafter they started threatening her to marry co-accused Lucky Singh.