PRADEEP SAKHAWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 482 of CrPC has been filed for quashment of FIR in Crime No. 281/2021 registered at Police Station Ambah District Morena for offence under Sec. 306 of IPC.

(2.) The necessary facts for disposal of present application in short are that the FIR has been lodged against the applicant on the allegations that the applicant was pressurizing the deceased to talk to him even against her wishes and was insisting that the deceased should leave her husband and should marry him and was also insisting for physical relationship. When the deceased refused to accede to the demand of the applicant, then he used to threaten her to defame in the society by disclosing her illicit relationship. It is alleged that on account of threat given by the applicant, deceased committed suicide on 31/3/2021 by hanging.

(3.) Challenging the FIR, it is submitted by the counsel for the applicant that the allegations made against the applicant are false. If the applicant was harassing the deceased, then instead of putting her life to an end, the deceased could have made a complaint to the police. All witnesses are the family members of the deceased. Their statements have been recorded belatedly. In fact, one Malkhan was killed by the family members of the deceased. The applicant is related to Malkhan and since family members of the deceased were convicted for the murder of Malkhan, therefore, he has been falsely implicated. To buttress his contentions, counsel for the applicant has also relied upon the judgment passed by this Court in the case of Ramsingh Yadav Vs. State of M.P. and anr. reported in 2018 (4) Crimes 230 (M.P.).