CHEDILAL DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.PC has been preferred seeking quashment of FIR dtd. 11/10/2014 in Crime No.300 of 2014 whereby the petitioners have been charged for the offence under Sec. 306/34 IPC in connection with death of deceased Shyam Lal Chandra.

(2.) Facts in brief necessary for disposal of this petition are that, the petitioners are said to have provided certain loan amount to the deceased Shyam Lal Chandra. It is said that the petitioner No.1 is said to have provided him a loan of Rs.10,000.00and got an agreement for return of Rs.1,10,000.00. Similarly, the petitioner No.2 has given him loan of Rs.40,000.00 and got executed a document that Shayam Lal would return Rs.4,00,000.00.

(3.) It is the case of the prosecution that the deceased was being put under coercion, threat and harassment by the petitioners for repayment of the said loan amount which the deceased could not repay and neither could the deceased bear the threat given by the petitioners and thus committed suicide by hanging. It is said that since 5/10/2014 the deceased went missing from the house and finally on 8/10/2014 his body was found hanging on a tree in DM Nursery at Rajgamar, District Korba.