RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.190/2023, registered at Police Station Javarmines, District Salumbar for the offence under Sec. 306 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC").

(2.) Learned counsel for the applicant argued that the applicant has been wrongly implicated for the offence of abetment to suicide under Sec. 306 of the IPC merely on the basis of some words allegedly uttered by her to the deceased in the absence of any active instigation.

(3.) Learned counsel argued that the applicant, who is sister-in-law of the deceased (jethani) had no occasion to utter any words which could have compelled the deceased to commit suicide.