DEVKARAN CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.1425/2021 registered at Police Station Lasudiya, Indore District Indore (MP) for offence punishable under Ss. 306 and 506 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 30/10/2021.

(3.) The allegation against the applicant is of abetment of suicide which was committed by the daughter-in-law of the applicant (Puja w/o Rahul Chouhan), who committed suicide by consuming poisonous substance on 20/10/2021.