SUDHIR KUMAR @ SUDHIR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.

(2.) The petitioner, who is accused for the offence under Sections 306 of the Indian Penal Code, prays for anticipatory bail expressing apprehension of his arrest in connection with Bokaro, Sector IV P.S. Case No. 36 of 2018 corresponding to G.R. No. 439 of 2018, pending in the court of learned Additional Chief Judicial Magistrate, Bokaro.

(3.) Learned counsel for the petitioner Mr. Vikash Kumar has drawn attention of this Hon'ble Court towards the First Information Report where it has been specifically mentioned that the deceased has committed suicide at her parental house and not in her sasural. Learned counsel has submitted that there is no specific reason attributed against the petitioner that the petitioner has instigated the victim to commit suicide.