VAIJNATH KONDIBA KHANDKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 23-1-2018 passed by the High Court of Judicature at Bombay, Bench at Aurangabad dismissing Criminal Application No. 4724 of 2017 preferred by the Appellant.

(3.) One Kishor Parashar serving in the office of the Deputy Director of Education Aurangabad, committed suicide on 8-8-2017 in his house. His wife made a complaint to the police that her husband was suffering from mental torture as his higher officers were getting heavy work done from her husband which required him to work from 10.00 am to 10.00 pm; that her husband would be called at odd hours and even on holidays to get the work done; that officer named Vaijnath Kondiba Khandke (the Appellant) had stopped his salary for one month and was threatening her husband that his increment would be stopped; that one of the co-worker named Ghorpade Madam used to get her work done from her husband; that because of the pressure of work her husband used to remain silent and that these two persons were responsible for the suicide committed by her husband. Pursuant to the aforesaid reporting, FIR No. 268 of 2017 dated 9-8-2017 was registered against the Appellant and one Vidya Ghorpade Under Sections 306, 506 read with Section 34, Indian Penal Code with Police Station MIDC, CIDCO; Aurangabad.