MAMTA BAI BANJARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of the BNSS for grant of regular bail. The applicant has been arrested in connection with Crime No.350/2025 registered at Police Station Lateri, District Vidisha for offence under Ss. 108 & 3(5) of BNS.

(2.) The allegation against the present applicant is that she created some situations and compelled the deceased to commit suicide by consuming some poisonous substances. Accordingly, offence has been registered.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated. She is in custody since 28/12/2025. The applicant has no direct or indirect involvement in the aforesaid incident. Investigation is over and charge-sheet has been filed. No injuries are stated to have been sustained by the deceased. Any act of the present applicant, does not come under the definition of abetment to suicide under Sec. 107 of the IPC. Therefore, no case is made out against the present applicant. The applicant is having no criminal antecedents. Any act of the applicant does not come under the offence punishable under Sec. 108 of the BNS also. Custodial interrogation is not required. The applicant is a permanent resident of District - Raisen (M.P) and there is no possibility of her absconsion and tampering with the prosecution evidence. The trial will take sufficiently long time to complete. Hence, prayed for the grant of bail to the applicant.