2017 CRI. L. J. 3011 ::2017 (2) AJR 561 ::(2017) 1 JCR 732 (JHA)

Jharkhand High Court

Hon'ble Judge(s): Rongon Mukhopadhyay , J

Criminal P.C. (2 of 1974) , S.245, S.482— Discharge of accused - Abetment of commission of suicide - Incriminating circumstances pointing to prima facie involvement of accused - Categorical aspersion against accused in suicide note - Being sole accused his involvement, not doubtful - Rejection of discharge application, justified. Penal Code (45 of 1860) , S.307— (Para 7)