SAKSHI SATISH BAJORIYA Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION, PANDHARKAWADA, TAH KELAPUR, DISTRICT YAVATMAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) By way of instant application, the applicant challenges the registration of FIR by nonapplicant No.1Police Station, Pandharkawada on the report of nonapplicant No.2 for the offence punishable under Section 306 of the Indian Penal Code.

(3.) It is submitted that a false report is lodged by nonapplicant No.2 alleging that due to chatting/talking by the applicant on Facebook with her son Vedant, he committed suicide. It is alleged in the report that deceased Vedant was always talking with the applicant. It is submitted that from the face value of the report itself, offence punishable under Section 306 of the Indian Penal Code is not attracted. Hence, prayed to quash and set aside FIR registered by nonapplicant No.1.