*	IN THE HIGH COURT OF DELHI AT NEW DELHI
%					           Judgment reserved on: 19.02.2026
					            Judgment delivered on: 24.02.2026
+ 	BAIL APPLN. 4707/2025 & CRL.M.(BAIL) 197/2026
	NOOR MOHAMMAD					.....Applicant
				versus
	STATE NCT OF DELHI					.....Respondent
	 
Advocates who appeared in this case:

For the Applicant: Mr. Amit Chadha, Sr. Advocate with Mr. Shivam Gupta, Mr. Harjas Singh, Mr. Dhruv Singh, Mr. Dhruv Tomar, Advocates. 

 For the Respondent:  Mr. Sunil Kumar Gautam, APP with SI Shankar. 
     
	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT

1. Applicant seeks regular bail in case FIR No. 522/2025 dated 25.10.2025 registered at PS Swaroop Nagar under Section 108 of BNS (corresponding Section 306 IPC).
2. Investigation took off on the basis of information received on 24.10.2025, pursuant to which police reached Max Hospital, Shalimar Bagh, Delhi, where they learnt that a girl aged 27 years had committed suicide by hanging herself at her home at around 9:30 P.M. The police team also reached the spot and got the crime-scene investigated. 
3. Fact, however, remains that next day, father of the deceased girl lodged report against the applicant herein claiming that he had abetted her suicide, by coercing her to convert her religion. 
4. As per father of the deceased, his daughter (deceased herein) was working as a teacher in a reputed school and the applicant/accused was professor in a university situated in Delhi. They both came into contact of each other, during the academic pursuit of his daughter and started communicating with each other, frequently. 
5. According to complainant, his daughter had been trapped by the applicant and he, in a deceitful manner, established relationship with her and continued to influence her sentiments, under the guise of love.
6. According to averments made in the FIR, the applicant started pressurizing her to convert her religion claiming that he would marry her only after such conversion and, therefore, on such pressure, his daughter was reeling under tension and eventually, committed suicide by hanging herself with a chunni. The post-mortem was got conducted which indicated it to be a case of suicide.      
7. Applicant was arrested on 14.11.2025.
8. The bail is being sought for multiple reasons. 
9. Firstly, according to applicant, they were in a cordial relationship for last around eight years and had decided to tie themselves in wedding-knot but owing to their different religions, the parents of deceased were opposed to such relationship and they i.e. parents of deceased were the ones who forced her to sever such relationship. According to applicant, on account of such strong objection of her parents they, eventually, got separated in February 2025 and on 19.10.2025, the applicant got married to another girl and the suicide in question has taken place, five days thereafter. Thus, it is argued that the arrest was totally unwarranted as both the parties were mature enough and the relationship was also consensual and the breakup was, clearly, in view of the pressure coming from the side of parents of the deceased. It is apprehended that, quite possibly, the deceased committed suicide on account of such pressure and, for totally inexplicable reasons, the accused has been implicated.  
10. Secondly, there is no suicide note or any other documentary proof in order to show or corroborate any such alleged provocation or instigation. Rather, parties were in a love-relationship for 7-8 years and, during such period, the deceased had never revealed any provocation or instigation to anyone. 
11. Thirdly, the applicant has deep roots in the society and his reputation has already taken adverse toll on account of the present incident, and consequent arrest. He has no criminal antecedents of any kind whatsoever and, since the mobile phone of the applicant has already been seized by police and the charge-sheet has also been filed, he is entitled to be released on bail. 
12. Learned counsel for applicant also relies upon Kamaruddin Dastagir Sanadi v. State of Karnataka, 2024 SCC OnLine SC 3541, Aarushi Gupta v. State GNCT of Delhi, 2024 SCC OnLine Del 2690, Prabhu v. State Rep by the Inspector of Police 2024 SCC OnLine SC 137, Yadwinder Singh @ Sunny v. State of Punjab 2025 SCC OnLine SC 2332, Vaibhav v. State of Maharashtra 2025 SCC OnLine Bom 101.
13. Simultaneously, the bail is also being sought, citing medical reasons. The applicant is, reportedly, a patient of Chronic allergic Bronchitis and is having ACL tear in his right knee for which he requires continuous medical supervision.
14. The application has been opposed by learned APP for the State as well as by the father of the deceased. 
15. They reiterate that the deceased was under severe mental stress on account of conduct of the applicant, who continued to pressurize her for conversion and, later, distanced himself from her, thereby causing significant psychological distress which seems to be prime reason for her suicide. The prayer of bail is being countered as there is a possibility that he may threaten the witnesses or the family members of the deceased and may abscond, if released on bail. 
16.  Admittedly, there is no dying declaration which may come handy to assess and weigh up as to what was travelling through the mind of the deceased, when she took such a drastic step. 
17. This Court is mindful of the fact that the parties were in relationship for around eight years and, during such eight years, there is no complaint from the side of the deceased. 
18. As noted already, the applicant has, merely, been charge-sheeted for abetting suicide and it is not a case of sexual exploitation.
19.   The diaries which have been recovered from the house of the deceased seem to contain her manifestation. Being in a love-relationship, she, merely, wished to transform her desire into a reality. 
20. Apparently, it seems to be a case of broken relationship and quite possibly, the deceased, having come to know that the applicant has got married to someone else, has chosen to finish herself. 
21. The abetment, in terms of, Section 45 BNS (corresponding Section 107 IPC), would come into play when a person instigates another to do a particular thing. Instigation means to provoke or to incite or to encourage a person to do an act and, in order to establish such abetment or instigation, there has to be a clear mens rea on the part of the concerned accused. Instigation should be of such a nature that leaves the deceased with no option but to commit suicide. Though, broken relationship and heartbreaks have become common these days, mere breaking-up of relationship may not per se constitute instigation so as to make it to be a case of abetment under Section 108 BNS (corresponding Section 306 IPC). Only a trial would establish whether her such extreme step was on account of provocation or instigation or, merely, on account of her being hyper-sensitive girl or for some other reason. 
22. Charge-sheet would also indicate that few friends of deceased were contacted and their statements were recorded. Her one such friend Mamta revealed that in March 2025, deceased was upset and had cried as she (Mamta) had seen applicant with some other girl. She also revealed that deceased, in the month of February 2025, had confided in her and claimed that she was upset on account of the conduct of the applicant. Similar words were echoed by one other friend Sheetal who claimed that applicant had stopped talking to deceased from February 2025 onwards and, therefore, she used to remain upset. They never claimed anything in relation to conversion of religion. Moreover, there is considerable time gap between the date when they (accused and deceased) stopped talking and date of her suicide. 
23. Applicant is having roots in the society and investigational aspects are already over as the charge-sheet has been filed. 
24. Keeping in mind the overall facts and circumstances of the case, albeit, without expressing any opinion over merits of the case, applicant is directed to be released on bail on his furnishing personal bond and surety bond in a sum of Rs. 25,000/- each, subject to satisfaction of learned Trial Court/CJM/Duty Magistrate with the condition that the Applicant shall not try to contact and influence any witness or family member of deceased, directly or indirectly.
25. Application stands disposed of.
26. Pending application stands disposed of. 
27. A copy of this order be sent to the concerned Court and also to the Jail Superintendent for necessary information and compliance.

       (MANOJ JAIN)                                                                                                   
        JUDGE             
	FEBRUARY 24, 2026/sw/pb
	                                                          

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