MAHESHBHAI NARANBHAI DAVERA Vs. STATE OF GUJ ARAT

JUDGEMENT

(1.) Rule. Respondents waive service.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke inherent powers of this Court, for quashing of the FIR being I-C.R.No.01 of 2018 registered with Maliya-Miyana Police Station, Morbi for the offences punishable under Sec. 306 of the IPC and Ss. 5, 33 and 34 of the Bombay Money Lenders Act.

(3.) Facts and circumstances giving rise to file present petition are that due to financial stress, the deceased was under depression. The accused has lent financial aid in the form of short term loan to the deceased for which he could not return back it, as a result he was pressurized for high rate of interest. In such circumstances, the deceased could not bear the financial stress and has decided to commit suicide by hanging himself and accordingly, he committed suicide.