Husband Accused After Wife’s Suicide Gets Bail as Chhattisgarh HC Finds No Specific Act of Abetment Prima Facie Disclosed

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 108 of the Bharatiya Nyaya Sanhita, 2023, following his wife’s suicide by hanging

The prosecution alleged that disputes arose from the applicant’s relationship with another woman and that a quarrel between the spouses occurred shortly before the suicide; a suicide note was produced during the investigation

The applicant argued that the note disclosed no abetment, the charge-sheet had been filed, he had no criminal antecedents, and he had been in custody since 18 August 2026

The State opposed bail, relying on the alleged frequent quarrels and the allegations in the note

Section 483 of the BNSS empowers the Court to grant bail

Section 108 of the BNS was the offence alleged against the applicant

In assessing the bail application, the Court considered whether the material prima facie disclosed the ingredients of abetment under Section 45 of the BNS, including a specific act of abetment to commit suicide

No precedent was cited.

The Court considered the suicide note and the allegations of marital disputes but concluded that no specific act of abetment to suicide was prima facie disclosed, and that the ingredients of Section 45 of the BNS did not appear to be made out

It also weighed the applicant’s lack of criminal antecedents, his custody since 18 August 2026, the filing of the charge-sheet, and the likelihood that trial would take time

On those grounds, it found bail appropriate.

ordered the applicant’s release on a personal bond of ₹50,000 with one surety for the like sum, subject to conditions concerning adjournments, court appearances, and attendance at specified trial proceedings