BIPIN GARG Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A.No.444/14, an application filed under Section 301 (2) of Cr.P.C.

(2.) Looking to the averments made in the application, it is hereby allowed. Shri R.K. Sharma, Advocate, is permitted to assist the prosecution. Heard.

(3.) As per prosecution story, Deepesh Chug alias Jimmi has committed suicide in the midnight of 20 -21st August, 2013. Thereafter, information was lodged by one Manoj Chawla. After receiving the information in regard to the suicide from Purushottam (father of deceased) Later on, on 22nd August, 2013, statement of Purushottam was recorded by the Police. It was stated by him that one mobile shop was running by him with the help of his son Deepesh and for the purpose of business, possibly he has received loan from various persons and also from Punjab National Bank but he was always remained in tension for repayment. In this statement, no allegation was made against the present applicant Vipin Garg. Thereafter, on 26th August, 2013, one written complaint was sent to Superintendent of Gwalior by Purushottam and the same was received on 29th August, 2013. On perusal of the written complaint, it is clear that it is well drafted possibly by a legal adviser. In the entire complaint, in so many places, sentences has been started by mentioning "That .... That..... That....."