GOPAL PANDHARI SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally forthwith by consent of the learned counsel for the parties.

(2.) By this application, the applicants have sought quashing of the FIR, vide Crime No.134/2018 registered against them for an offence punishable under Sections 306, 107 r/w 34 of the Indian Penal Code and also the criminal proceedings instituted upon this FIR.

(3.) According to the learned counsel for the applicants, no case whatsoever is made out against the applicants for the offence of abetment of suicide and, therefore, the application may be allowed.