Akash Ramchandra Madane vs State Of Maharashtra And Anr

Ranjitsinha Raja Bhonsale, J

By the present Application, the Applicant seeks anticipatory bail in respect of CR No. 0116 of 2026, registered with Sangli Rural Police Station for the offence punishable under Sections 108, 85, 115 (2), 352, 351(2), 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, "B.N.S.").

Heard Mr. Tare, learned counsel for the Applicant and Mr. Yadav, learned A.P.P. for the Respondent-State.

Learned Advocate for the Applicant submits that the unfortunate incident occurred due to an altercation/argument between the Applicant and his deceased wife. He submits that, even if the allegations in the F.I.R. are taken at their face value, no case of abetment to suicide is made out. He further submits that, as regards the allegations under Section 85 of the B.N.S., a perusal of the F.I.R. would indicate that there are no specific allegations, as envisaged under the said provision, relating to cruelty. He submits that the incident took place following an altercation when the deceased allegedly questioned the Applicant in respect of certain phone calls. It is further submitted that, pursuant to the said altercation, the Applicant consumed pesticides. According to the complainant, upon realizing that the Applicant had consumed pesticides, the deceased, out of fear and social stigma, also consumed pesticides. Both the Applicant and the deceased were admitted to the hospital, and during the course of treatment, the deceased wife expired.

Learned A.P.P. submits that the mobile phone of the Applicant is required for the purpose of investigation and that further enquiries are to be conducted with the Applicant.

Learned Advocate for the Applicant, on instructions, submits that the Applicant is ready and willing to co-operate with the investigation and also submit his mobile phone, which is in perfect working condition, to the Investigating Officer.

The Applicant is therefore directed to submit his mobile phone to the Investigating Officer on 4th June 2026 at 11:00 a.m.. The Applicant shall attend the Investigating Officer on three days i.e. from 4th June 2026 to 6th June 2026, between 11:00 a.m. and 2:00 p.m., and co-operate with the Investigating Agency. The Applicant shall attend the Investigating Officer as and when called for the purpose of investigation.

Stand over to 12th June 2026.

In the meantime, there shall be ad-interim relief in terms of prayer clause (b).