AMAN PARMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed for quashment of FIR in Crime No. 273/2021 registered at Police Station Gwalior Disst. Gwalior under Section 306 of IPC.

(2.) It is the case of the applicant that missing person report was lodged. Thereafter it was found that the deceased has committed suicide by jumping in front of a train. The allegations against the applicant are that he was harassing the deceased as a result she committed suicide. Thus, it is submitted that even if the entire allegations are accepted as true, no offence under Section 306 of I.P.C. would be made out.

(3.) Per contra, it is submitted by the Counsel for the State that the applicant had filed an application for grant of anticipatory bail and this Court had considered the allegations in detail. It is submitted that in fact the applicant is already married and still he was pressurizing the deceased to marry him. Even parents had requested the applicant not to behave in such a manner, but atrocities continued as a result deceased committed suicide. It is submitted that if the allegations made against the applicant are considered, then it appears that prima facie offence of abetment of suicide has been made out.