MANISHBHAI MAHESHBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner before this Court is invoking provisions of Sec. 482 of the Code of Criminal Procedure, 1973 ( Sec. 528 of Bhartiya Nagrik Sauraksha Sanhita, 2023) for quashment of the First Information Report being Part-A C.R.No.11214032220383 of 2022 registered with Mandvi Police Station, Surat for offence under Ss. 306 and 506 of the Indian Penal Code, 1860.

(2.) The brief facts, as per the FIR, are to the effect that;

(3.) After lodging of the aforestated FIR, a suicide-note was also recovered which, in the nutshell, reads as under: