Abetment of Suicide Charge Sustained Based on Medical Evidence of Prior Physical Assault

The applicant, Ganpat, filed a First Bail Application following his arrest on February 4, 2026, in connection with the suicide of his wife

The prosecution alleged that the applicant physically assaulted and tortured the deceased for a year, eventually leading her to consume poison

The applicant contended that the deceased committed suicide due to mental stress regarding infertility after six years of marriage and claimed no prior complaints or incriminating statements existed in her dying declaration

Conversely, the State pointed to the Post Mortem Report, which revealed multiple pre-death injuries including contusions on the chin, mandibular region, arms, and knees

1. Whether the applicant is entitled to regular bail under Section 483 of the BNSS, considering the medical evidence of physical assault prior to the victim's suicide

Section 108 of the Bharatiya Nyaya Sanhita (BNS) regarding abetment of suicide

Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, concerning the High Court's power to grant bail

The court balanced the gravity of the offense and the nature of medical evidence (Post Mortem Report) against the applicant's right to liberty during the pendency of the trial

The Court examined the discrepancy between the applicant’s defense and the medical findings.

While the applicant argued that the suicide was motivated by infertility-related stress, the Court found that the Post Mortem Report provided objective evidence of physical violence.

The presence of contusions involving the muscles in multiple body regions indicated the use of force and physical assault shortly before death.

Consequently, the Court determined that the role of the husband in the victim's death could not be ruled out at this stage, and the seriousness of the injuries outweighed the applicant's arguments regarding the duration of custody and the filing of the charge-sheet.

The Court directed the trial court to proceed and conclude the trial expeditiously.