MAYANK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed petitioners under Sec. 482 of Cr.P.C. for quashing the charge-sheet filed in connection with Crime No.26 of 2018 registered by Police Station Chhotigwaltoli, Indore for an offence under Sec. 306 and 34 of IPC.

(3.) The case of the petitioners is that on 18/11/2016 at around 6:30 PM the deceased Ravindra Joshi set himself on fire by pouring kerosene on his body at Regal Circle, Indore. He was immediately taken to T. Choithram Hospital, but could not be saved and on 22/11/2016 he succumbed to the injuries. During the course of investigation, the statements of the family members of the deceased were recorded, including a dying declaration in which he has stated that he is being harassed by Pawan Patodia, Anil and Mayank.