DR. SURENDRA MANJREKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant is seeking anticipatory bail in connection with C.R.No.913 of 2021 registered at Dadar Police Station, on 03/12/2021, under sec. 306 r/w. 34 of the Indian Penal Code (for short 'IPC ').

(2.) Heard Shri. Ashok Mundargi, learned Senior Counsel for the applicant, Shri. Rajesh More, learned counsel for the Intervenor and Smt. Takalkar, learned APP for the State.

(3.) The First Information Report (for short 'F.I.R.) is lodged by one Minal Joshi who was the wife of the deceased Nikhil Joshi, whose suicide is the subject matter of this investigation. The informant has stated that the deceased was working with Sunanda Specialty Coatings Pvt. Ltd. The applicant was a Director of that company. The deceased was working with the company since 2001 and on the date of incident i.e. on 30/09/2021 the deceased was earning salary of Rs.1,35,000.00 p.m. The F.I.R. mentions that, when the deceased had joined the company in the year 2001 the applicant was happy with his performance and the company was benefited greatly by the deceased 's hard work. In the year 2011, the applicant 's son and daughter joined the company as Directors. They were not happy with the prominence which the deceased was getting and they were humiliating the deceased. The F.I.R. mentions that, recently the company had implemented unfair rules. The seniors were expected to join a standing meeting at 9.30a.m. daily. In that meeting the company used to give bigger targets. The F.I.R. mentions that, in the meetings the deceased was often humiliated. The deceased was working at a senior position and, therefore, he was disturbed because of such treatment. The company was not giving him basic facilities like driver for his vehicle. The company was not giving him leave. The deceased had started suffering from weakness and other medical ailments. He was also taking treatment for his stress. According to the F.I.R., the deceased had mentioned this to the applicant but the applicant had ignored that. The informant had advised the deceased to leave the company. At that time, the deceased had told her that, those who had left the company had to face different cases. The company had not given gratuity to them. Therefore, the deceased was reluctant to leave the job.