HITESH SHRIRAM AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) According to the learned counsel for the applicants, no offence whatsoever, under Sec. 306 read with Sec. 511 of the Indian Penal Code is made out against these two applicants, as there can be no attempt to abet the commission of suicide. He submits that basically suicide has not been admittedly committed and therefore, any further question relating to abetment and attempt to abet the commission of suicide would not arise.