VITTHAL SAMBHAJIRAO GUTTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.) praying to quash F.I.R. No.0213/2021 dtd. 16/9/2021 registered with Police Station, Palam, Dist.Parbhani, for offence punishable under Sec. 306 of the Indian Penal Code (I.P.C.). The F.I.R. is lodged in relation to suicidal death of one Narayan Pawar on 16/9/2021. The informant respondent No.2 is widow of the deceased.

(2.) The allegation in the F.I.R. is that the applicant was a office bearer of a society, which intended to start a residential school for blind and deaf and dumb students. The applicant asked the deceased to donate his land for the purpose of construction of school building and hostel on an assurance that he would offer job to the deceased and his wife (respondent No.2) as peon and a cook, respectively. Respondent No.2 states that the deceased accordingly gave land admeasuring one and half acres in Gut No.149/1 at Shekhrajur Shivar to the applicant, however, the applicant resiled from his word and did not provide employment to the deceased and his wife as promised. Respondent No.2 states that she has two children from wedlock with the deceased. The family was facing serious financial crisis and hardship as a consequence of which the deceased was forced to commit suicide. The F.I.R. refers to suicide note, which was found on the person of the deceased. English translation of the suicide note reads as under :-

(3.) The complainant has stated that the suicide note is in handwriting of her husband/deceased.