ANIL JUGALKISHOR AGRAWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of learned Counsel appearing for both sides. None appeared for the Non-applicant No.2/Informant, though served.

(2.) The present Application is preferred by the Applicant for quashing of the First Information Report dtd. 19/6/2020 in connection with Crime No. 183/2020 registered with Police Station, City Kotwali, Amravati for the offence punishable under Sec. 306 of Indian Penal Code (for short, 'IPC').

(3.) It is the case of the prosecution that the Non-applicant No.2 lodged police complaint stating that her son Nikhil was employed at Marathi Patraka Bhavan, Walcut Compound. He was appointed as a care taker and used to maintain the record of the Patrakar Bhavan. His monthly salary was Rs.6000.00 and his working hours were 10.00 a.m. to 6.00 p.m. Due to surge of COVID-19 pandemic, Patrakar Bhavan was closed and two months salary of Nikhil was not paid. Therefore, on 16/6/2020 he has committed suicide in the premises of Patrakar Bhavan by hanging himself. According to the Informant, Applicant is responsible for death of her son Nikhil. On the basis of aforesaid police complaint, an offence punishable under Sec. 306 of IPC is registered against the present Applicant.