PRAKASHBHAI GOVINDBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants pray for quashing and setting aside the F.I.R. being C.R.No.I-191 of 2019 registered with "B" Division Police Station, Rajkot City, for the offence punishable under Sections 306, 506(2), 323 and 114 of the Indian Penal Code, 1860 (IPC).

(2.) The brief facts of the present case leading to filing of the present application are as under:-

(3.) Learned advocate Mr.Rathin Raval for the applicant has submitted that in fact there is no abatement or instigation involved from the hands of the present applicant, which could have driven the deceased to commit suicide. In support of his submission he has placed reliance on the judgment of the Apex Court in the case of S.S.Chheena v. Vijay Kumar Mahajan and Anr.,reported in 2010(12) SCC 190.