BITHIKA JANA Vs. STATE

JUDGEMENT

(1.) Apprehending arrest in connection with Tarakeswar Police Station F.I.R. No. 89 of 2017 dated 24.04.2017 under Sections 384/306/506/120B of the Indian Penal Code, the petitioners have filed the aforesaid criminal misc cases for pre-arrest directions under Section 438 of the Code of Criminal Procedure.

(2.) Both the applications are taken up together since the same arise out of the same F.I.R.

(3.) Mr. Sourav Chatterjee, learned advocate appearing on behalf of Bithika Jana has contended that she is in no way connected with the alleged offences and she has been falsely implicated. He has further contended that Bithika Jana never demanded any money from the deceased and she never abetted the deceased to commit suicide and accordingly there is absolutely no case against her under Section 384/306 of the Indian Penal Code. It is also contended that having regard to the facts and circumstances of this case, Bithika Jana may be favoured with an order of anticipatory bail.