UMESH GUPTA Vs. STATE

JUDGEMENT

(1.) 1. Petitioner prays for anticipatory bail in FIR No. 624/04 under Sec. 306/34, Indian Penal Code, P.S. Jahangir Puri.

(2.) Complainant Shri Gulshan Lal has stated that on 1.9.2004, his brother-in-law, Jaipal, came to his residence on 12 p.m. He was upset. On being questioned as to why he was upset, Jaipal informed the complainant that the petitioner Umesh and one Shyam Gupta had deceived and cheated him. They got registered a false case against him. He had invested money with Shyam Gupta and the petitioner. He tried to contact Jaipal after he left his company but there was no response on his telephone. He learnt in the late afternoon that Jaipal had committed suicide by hanging.

(3.) A suicide note has been recovered. In the suicide note, deceased has stated that he was taking his life because he was cheated by the petitioner and Shyam Gupta.