MOHINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE Petitioner seeks grant of regular bail in case FIR No. 7, dated 29.1.2005, registered under Section 306 IPC, at Police Station Sadar Abohar, District Ferozepur.

(2.) THE allegations, against the Petitioner, are that he facilitated the grant of three loans to the deceased. Though the loan papers were signed by the deceased, money was retained by Mohinder Kumar, the Petitioner. Despite a compromise before the Panchayat to repay Rs. 50,000/ -, the Petitioner did not repay the amount. It is further alleged that Immi Lal, deceased, had to pay another amount to the Bank, due to which he became mentally disturbed and committed suicide.

(3.) COUNSEL for the Respondent, on the other hand, contends that the present petition be dismissed, as the Petitioner is not entitled to the concession of bail. The Petitioner's act led to the suicide by the deceased.