NISHANT MISHRA Vs. STATE

JUDGEMENT

(1.) Heard Sri G.S. Chaturvedi, Senior Advocate for the petitioners and the learned A.G.A.

(2.) This petition has been filed for quashing of an FIR dated 23.3.2011 registered at case crime No. 106 of 2011, under Section 306/34 I.P.C., P.S. Gurgaon Sadar, district Gurgaon and the consequential proceedings thereto.

(3.) The FIR lodged by Sri Shahrukh Khan son of the deceased Iqbal Asif Khan alleges that the deceased was working as Taxation Manager in Xerox Company. On 23.3.2011 at 3.30 PM, the deceased had telephoned the informant and told him that he was very disturbed by his officials. Then the informant himself tried to contact his father but his phone was not picked up. Thereafter, he went to Gurgaon along with his maternal uncle (Mama.)In the meantime there was a phone call to the mobile of his 'Mama' from the mobile of his father that a corpse was lying in an under-construction building near Southend Opal in Gurgaon. The FIR named five persons including the four petitioners as having troubled his father causing him to commit suicide.