JAMIR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. This application has been moved for quashment of the F.I.R. bearing Crime No.242/2020, registered with Umri Police Police Station, District Nanded for the offences punishable under Sec. 306 read with Sec. 34 of the Indian Penal code and the consequential proceedings being Sessions Case No.10/2021, pending before the Sessions Court, Bhokar, District Nanded.

(2.) What can be gathered from the F.I.R. and the police papers is that, the deceased Sairam would bet on the IPL Cricket matches. In one of such betting, he won a sum of Rs.1,72,00,000.00. Thereafter he went on betting, might be on credit. He lost huge amount. He did not pay the amount to the bookies. The bookies, therefore, started visiting the house of the deceased so as to make a demand of money due. Since the deceased could not pay the amount, he appears to have committed suicide.

(3.) According to the learned A.P.P. and the learned counsel representing the respondent No.2, the applicant and co-accused have time and again harassed the deceased by making demand of the money. The deceased was repeatedly called on cell phone and asked to pay back the amount due.