SHAMA DAUT PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of parties heard finally at the admission stage.

(2.) The petitioner who is original informant is invoking jurisdiction of this Court under Article 227 of the Constitution of India soliciting direction to record her supplementary statement U/Sec. 164 of the Code of Criminal Procedure by quashing order dtd. 6/5/2024 passed by the Judicial Magistrate First Class, Bhoom in CR No. 157 of 2023 of Bhoom police station.

(3.) It is stated in FIR that, her son Faiyyaj committed suicide by hanging himself due to the harassment caused by the perpetrators named in the report for repayment of Rs.35,00,000.00. The deceased was working with one of the accused Dr. Nandkumar Swami, who was forcing him to continue to work with him. A day prior to lodging report, informant was called in the bank of which Mr. Suresh Kamble was the chairman. All the accused persons insisted the deceased for refunding Rs.35,00,000.00. He was beaten up and threatened. Before committing suicide the deceased had recorded his video clip on his mobile.