NIPUN ANEJA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal is at the instance of three accused sought to be prosecuted in connection with Criminal Case No 11428 of 2007 for the offence punishable under Sec. 306 of the Indian Penal Code (for short, 'the IPC') and is directed against the order passed by the High Court of Judicature at Allahabad, Lucknow Bench dtd. 10/3/2017 by which the High Court rejected the application filed by the appellants herein seeking quashing of the criminal proceedings.

(2.) The case of the prosecution may be summarized as under:

(3.) The deceased, namely, Rajeev Jain was an employee of Hindustan Lever Limited. He was serving with the company past twenty-three years. On 3/11/2006, he committed suicide in his hotel room in Lucknow. The brother of the deceased, namely, Rajnish Jain lodged a First Information Report on 4/11/2006 in connection with the suicide committed by his brother. The First Information Report reads thus: