RAVIPRASAD CAVALE Vs. ANUP KAVALE

JUDGEMENT

(1.) Sri M S Harish Kumar, learned counsel files power on behalf of the respondent No.1.

(2.) The learned High Court Government Pleader accepts notice for the respondent No.2 - State.

(3.) The case of the prosecution is that, the accused and the deceased are the brothers, and despite several requests made by the deceased to effect partition of the father's property, the accused without any reason did not effect the partition, and unable to bear the harassment, the deceased committed suicide by hanging. The accused and the defacto complainant are before this Court, and they have stated orally that, the property has been conveyed in favour of the third party, and the defacto complainant i.e. son of the deceased has received his part of sale consideration, and he has no objection for quashing the impugned proceeding.