JAGMEER SINGH GARCHA, Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Both these petitions have been filed to quash FIR No.0098/2022 dtd. 30/04/2022 for offence registered under Sec. 306 read with 34 of IPC and Sec. 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. Two of the persons named in the FIR i.e. Jagmeer Sing Garcha and Akashdeep Singh Gill have preferred these petitions to quash the FIR. FIR was registered for the reason that one Ganga Prasad Markande committed suicide by hanging and before his death he left behind a suicide note wherein he named the present petitioners to be the cause which led him to commit suicide.

(3.) Per contra, learned State Counsel would submit that the suicidal note was sent for the expert report, the State has received the report that it was written by the deceased. He further submits that the properties are adjacent to the house of the deceased and the petitioner, therefore dispute started and the investigation is going on.