PRAMOD SHRIRAM TELGOTE Vs. STATE OF MAHARASHTRA, THROUGH ITS POLICE STATION OFFICER, BORGAON MANJU, POLICE STATION TQ AND DISTT AKOLA

JUDGEMENT

(1.) By way of present application, the applicant prays for quashing of FIR lodged by nonapplicant No.2 and registered by nonapplicant No.1 for the offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

(2.) It is submitted that one Rupchand Sirsat, aged about 54 years was working as a Group Secretary in KherdaMozari Cooperative Society. On 04.04.2013, Rupchand has committed suicide by consuming some poisonous substance at village Ghota, Tq. Barshitakli, District Akola. He was in the employment of society. The primary duty of Rupchand was of disbursement of loan by the Cooperative Bank and to recover the same. He was in service since last 20 years. He left one suicide note dated 21.02013 and made allegations against the applicant and many other persons including MPs and MLAs.

(3.) After the commission of suicide by Rupchand, his wife nonapplicant No.2 lodged report with nonapplicant No.1. Along with report, she had given suicide note left by her deceased husband. On the basis of report and suicide note, Crime No. 51/2013 came to be registered for the offence punishable under Section 306 read with Section 34 of the Indian Penal Code by Police Station, Borgaon Manju, District Akola. It is submitted that the applicant is nowhere concerned to abet the deceased for commission of suicide. Therefore, prayed to quash Crime No. 51/2013 registered by nonapplicant No.1.