RAJESH AGGARWAL Vs. STATE

JUDGEMENT

(1.) Vide this Crl.M.C. No. 3670 of 2008, petitioners Rajesh Aggarwal, Rajender Aggarwal and Mr. Mukesh Aggarwal seek quashing of FIR No. 98/2008,P.S. Keshav Puram registered against them under section 306/34 IPC.

(2.) On 16.5.2008, an information was received by the police from control room to the effect that in House No. 117/13, Onkar Nagar, Tri Nagar, Delhi one person had locked himself inside the room. This information was recorded vide DD No. 8 dated 3.5.2008 at P.P. Shanti Nagar, P.S. Keshav Puram. The police, thereafter, reached at the spot and found the room locked from inside. The door of the room was broken open and one male person was seen hanging from ceiling fan in the room. His name was later revealed as Shatrughan Prasad. Upon search of his cloths, four papers were recovered, out of which three papers were in the shape of suicide notes. The said suicide notes were dated 2.5.2008 and 3.5.2008. The aforesaid FIR was registered against the petitioners. After investigation, charge-sheet was filed in the court which is now pending trial before the trial court.

(3.) Learned Senior Counsel for the petitioners relied upon the cases of