MUKESH BADELWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This petition under Sec. 482 of the Cr.P.C has been filed for quashment of FIR No.645/2022, registered at police station Nanakheda, District Ujjain for the offence punishable under Ss. 306/34 of the IPC and all subsequent proceedings.

(3.) As per the prosecution, on 5/9/2022, the deceased Amar Yadav committed suicide by consuming a poisonous substance. On his death merg was registered and investigation was commenced during the course of which statements of various witnesses were recorded from which it transpired that the deceased had taken certain sums on loan from different persons including the present petitioner who had been exercising pressure upon him for return of the same. They used to call him and also used to visit his house demanding repayment of their amount. The deceased did not narrate about the incident to anyone but used to remain harassed on account of the acts of the accused. Eventually due to the harassment having been meted out to him by the accused including the present petitioner, the deceased committed suicide. On recording of the statements FIR has been registered against the accused including the petitioner for the aforesaid offences and upon completion of the investigation charge sheet has been filed before the Court concerned.