ROHIT YADAV Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this application under Section 482 of Cr.P.C. for invoking the inherent jurisdiction of this Court and to quash the FIR of Crime No. 204/2013, dated 16-9-2013 registered at Police Station, Bhander, District Datia under Section 306/34 of IPC. It is alleged that the petitioner alongwith co-accused persons were threating the deceased-Seema Lodhi and her husband Bahadur Singh Lodhi by telephone and they were also stalking them while they were going to their office. Once the accused persons had followed by the motorcycle and overtaking Bahadur Singh Lodhi and Smt. Seema Lodhi tried to abuse them. They used to harass them. Because of this, after about 2-3 months, on 13-9-2013, Bahadur Singh and his wife Seema committed suicide at their residence. The Police Station, Bhander registered the FIR after preliminary inquiry under Section 306/34 of IPC against the petitioners.

(2.) Heard.

(3.) Learned Counsel for the petitioner submitted that by any imagination the petitioner cannot hold to have abated the offence of suicide.