ANNAMALAI Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned Government Advocate appearing for the 1st respondent police and the learned counsel appearing for the 2nd respondent/defacto complainant.

(2.) The prayer in this petition is to quash the FIR said to have been lodged on 15/6/2018 in Cr.No.104 of 2018, for the alleged offence under Ss. 406, 420, 294(b) and 506(1) of IPC.

(3.) According to the learned counsel for the petitioners, on 24/5/2018, one Jayasudha, wife of Velmurugan has lodged a complaint before the Kullanchavadi police that the defacto complainant herein along with others came and pressurised her husband for the return of the debt and they also criminally intimidated them and hence, her husband was in deep depression for the last 10 days and subsequently, due to the mental agony, her husband consumed poison and died on 23/5/2018.