Aadhram Ratre vs State Of Chhattisgarh

Narendra Kumar Vyas, J

This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant, who has

been arrested on 08.02.2021 in connection with Crime No. 24/2021, registered at Police Station- Sargaon, District- Mungeli (C.G.) for the offence

punishable under Section 306 of I.P.C.

Case of the prosecution in brief is that the applicant had given loan to the deceased namely Pramod Verma, who was not returning the loan amount

to the applicant and due to pressure tactic adopted by the applicant for returning of his amount, the deceased committed suicide and thus, the offence

under Section 306 of I.P.C. has been registered against the applicant.

Learned counsel for the applicant submits that there is delay in lodging the FIR. Subsequent to administration of poison and prior to death of the

deceased, there was no complaint made by family member of the deceased against the present applicant. The deceased was hospitalized for four

days, but the prosecution did not obtain statement of relatives of the deceased. It is further contended that demanding own money cannot be a reason

for committing suicide. The charge-sheet has already been filed and the offence is triable by Sessions Court, which will take some time to conclude,

hence, it is prayed that the applicant may be enlarged on bail.

On the other hand, learned counsel for the State opposes the bail application submitting that there is clear allegation against the applicant regarding

commission of offence. Hence, the application for grant of bail may be rejected.

I have heard learned counsel for the parties and perused the case diary.

Considered the facts and circumstances of the case. From perusal of the case diary and the statement of the witnesses recorded by police, it is not

reflected that the applicant had intention to aid or to instigate or to abet the deceased to commit suicide. Further, the applicant is in jail since

08.02.2021, final report has already been submitted, the trial is pending for conclusion, which will take some time, I am of the opinion that it is a fit

case to grant bail to the applicant.

Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed.

It is directed that in the event of applicant executing personal bond for a sum of Rs. 50,000/- with two sureties of Rs. 25,000/- to satisfaction of the

concerned trial court, he shall be released on bail on the following conditions:-

(i) He shall not directly or indirectly make any inducement, threat of promise to any person acquainted with the facts of the case so as to dissuade him

from disclosing such fact to the Court.

(ii) He shall not act in any manner which will be prejudicial to fair and expeditious trial.

(iii) He shall appear before the trial court on each and every date given to him by the said court till disposal of the trial.

(iv) He shall not involve himself in any offence of similar nature in future.

Certified copy, as per rules.