BHARATBHAI VIRSANGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has prayed for quashing and setting aside FIR being C.R.No.I - 11192061200541 registered with Viramgam Station, for the offences punishable under Ss. 306, 114 of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the petitioner herein.

(2.) Brief facts of the case are as under:-

(3.) That on 21/3/2020, the day on which, the deceased resorted to commission of suicide, his nephew first informant now lodges an FIR as on the strength of two sets of suicide notes-cum-writings found from the pocket of the deceased as also from his house inter-alia alleging that the present applicant and other accused persons who were either agents or under the administration of Jeevan Rekha Saving Scheme, there were investments made through various agents like deceased which on a maturity date since administrators of Jeevan Rekha Saving Scheme were approached by the agents like deceased in order to the return the maturity amount to a given investor, it is alleged that in a monthly recurring account so maintained through agents like deceased, as and when administrators i.e. original accused Nos.1 and 2 were approached as on behalf of an individual investor, payments were not released rather instead false assurances were given by the co- accused persons so as to release the amount but because at the end no payment was released despite making limited attempts by the deceased as an agent working at Viramgam, on account of pressure exerted by individual investors who had invested into the scheme through the deceased, he could not bear the pressure exerted and resorted to commission of suicide by hanging himself with a tree near his house resulting into now registration of a case of Sec. 306 of the Indian Penal Code against the accused persons.