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Judgment
G. Satapathy, J.
This is a bail application U/S.483 of BNSS by the petitioner for grant of bail in connection with Th. Rampur PS Case No.50 of 2026 corresponding to CT Case No.62 of 2026 pending in the file of learned JMFC, Th. Rampur, for being charge-sheeted for commission of offences punishable U/Ss.85/108 of BNS, on the main allegation of abetting commission of suicide of his wife by subjecting her to torture and cruelty.
In the course of hearing, Mr. Suryakanta Dwibedi, learned counsel for the petitioner by placing the charge-sheet submits that there was a dissension between the wife and the husband for a matter relating to spending of money for the treatment of the nephew of the petitioner and when the petitioner refused to yield to the pressure of the deceased and went away to the hospital with a sum of Rs.8,000/-for the treatment of his nephew, the deceased being aggrieved committed suicide and, thereby, no offence U/S.108 of BNS is made out against the petitioner, but the petitioner is in custody since 13.04.2026 and, thereby, the petitioner may kindly be granted bail.
On the other hand, Mr. T.K. Acharya, learned Additional Public Prosecutor while not disputing the facts of the charge-sheet submits that there is enough material against the petitioner to hold him liable for offence U/S.108 of BNS and, thereby, the bail application of the petitioner may kindly be rejected.
After having considered the rival submissions upon perusal of record, there appears allegation against the petitioner for abetting commission of suicide of his wife by subjecting her to torture and cruelty, but the copy of charge-sheet as produced before this Court reveals that “the nephew of the present petitioner namely Hemran Sunani fell down from the roof and received fracture injury on his hand and the petitioner begged money from the deceased for the treatment of his nephew and on this issue, there was a quarrel between the petitioner and the deceased, but the petitioner went away to hospital by taking Rs.8,000/- for the treatment of his nephew and being aggrieved, the deceased committed suicide by hanging”. The Post Mortem Report of the deceased does not reveal the cause of her death pending analysis of Viscera, but it does disclose about ligature mark on her neck. In the aforesaid facts and situation and considering the materials placed on record together with the pre-trial detention of the petitioner in custody, this Court without expressing any view on merits admits the petitioner to bail.
Hence, the bail application of the petitioner stands allowed and the petitioner is allowed to go on bail on furnishing bail bonds of Rs.50,000/-(Rupees Fifty Thousand) with two solvent sureties each for the like amount to the satisfaction of the learned Court in seisin of the case on such terms and conditions as deem fit and proper by it.
Accordingly, the BLAPL stands disposed of. A soft copy of this order be immediately communicated to the concerned Court, who shall afterwards communicate the same to the concerned Jail through e-mail for reference.