GUDDI RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of CrPC has been preferred by the petitioners invoking the inherent powers of the court, for quashing the FIR dated 14.6.2020 (Annexure P/1) registered at Crime No. 148/2020 by Police Station Badoni, District Datia, alleging offences punishable u/S. 306 read with Section 34 of IPC, along with consequential proceedings.

(2.) The police registered Merg No.13/2020. After enquiring the matter under Section 174 of CrPC, FIR was lodged on account of commission of suicide by Girja Bai, aged 62 years, by hanging.

(3.) Learned counsel for the petitioner has submitted that the FIR has been registered without any basis, rather the FIR is frivolous and deserves to be quashed. The prosecution story is false. The allegation levelled against the petitioners is that they were not maintaining mother-in-law/grand mother respectively despite the fact that the husband of the deceased along with her two sons were alive. Therefore, the allegation levelled against the present petitioners that they were not looking after the deceased is totally baseless. There is no iota of evidence about instigation against the present petitioners nor there is any ingredient of Section 107 of IPC. Hence, prays for quashing of the impugned FIR along with all consequential proceedings. 3. Per contra, learned counsel for the State has vehemently opposed the petition and prayed for its rejection.