BADRI PRASAD TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of learned counsel for the rival parties, the matter was heard on 24/10/2024 at length and today the order is being pronounced.

(2.) This petition has been filed under Sec. 482 of CrPC by the petitioners seeking the following relief:- It is, therefore, prayed that this Hon'ble Court be kind enough to allow this petition and quash and set aside the charge-sheet filed against the petitioners in Crime No.646/2022 by Police of Police Station-City Kotwali Satna, District-Satna (M.P.) under Ss. 306, 34, 201 of the Indian Penal Code.

(3.) The encapsulated facts of the case are that the incident is said to have taken place between 6/10/2022 and 7/10/2022 and the FIR was lodged on 3/11/2022 alleging that the deceased was dwelling with her son in a rented premises of the petitioners. The petitioners' son and the deceased became close which led to a relationship and later to a preganancy, that was terminated. Albeit, as per the allegations, the son of the petitioners started blackmailing the deceased on the anvil of her aberrant and obscene videos and photographs. It is alleged the incident was known by the petitioners but rather dissuading they persuaded their son. The deceased felt so mentally and physically harassed, that she took her life by hanging.