JADESAMY Vs. STATE

JUDGEMENT

(1.) THE petitioner, who is the accused in Cr. No.15 of 2009 taken on file by the respondent police for offences punishable under Sections 392 and 306 read with 511 IPC on the allegation that the petitioner scolded the complainant for non-payment of lease amount and also taken possession of the two wheeler of the complainant, who attempted to commit suicide by consuming poison on account of the insult at the hands of the petitioner seeks to quash the proceedings relating to the said Crime Number.

(2.) LEARNED counsel for the petitioner, by adverting to the following observation of the Apex Court in Satvir Singh v. State of Punjab (2002 SCC (Cri) 48),

(3.) CONSEQUENTLY, the Criminal original Petition is dismissed, however, the respondent police is directed to complete the investigation and file final report at the earliest. Connected Miscellaneous Petition stands closed.