BALAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally at admission state with consent of both the sides.

(2.) By this application under Section 482 of the Code of Criminal Procedure, the applicants are seeking the following substantive prayers.

(3.) On 25.10.2019, father of the first informant left the house in the morning and committed suicide by hanging. One suicide note was found in the pocket of the deceased, wherein the name of the applicant and others were mentioned making them responsible for such suicide.