SAYEESHDARSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for final disposal.

(2.) All three proceedings are filed for relief of quashing of First Information Report (FIR) No. 225 of 2019, dated 28-05-2019, registered with Pundliknagar Police Station, Aurangabad. Crime is registered for the offences punishable under Section 306 read with section 34 of the Indian Penal Code (IPC) and Sections 66A, 66C and 66E of the Information Technology Act, 2000. All the applicants are shown as accused in the FIR.

(3.) The crime is registered on the basis of report given by Sushil Khawase. In the report, he has made allegation that his daughter committed suicide on 24-05-2019 by hanging herself in his house and present applicants are responsible for suicide of his daughter. It is the contention that he was perturbed due to suicide and he started thinking as to why she committed suicide. She was studying in final year B.E Computer course. According to him, on 27-05-2019, when he was examining articles of the deceased daughter, which were in her room, he noticed a chit of two pages of the deceased. According to him, due to this chit, he realized that Sayeesh Kanala, applicant of Criminal Application No. 4142 of 2019, had joined hands with his friends, other applicants and had defamed the deceased. He contended that applicant - Kanala had developed friendship with other girl and by doing that he had mentally harassed the deceased. It is contention that deceased had feeling that her private photographs were made viral after hacking her electronic devices by these applicants and due to that she was disturbed and ultimately she committed suicide.