DILIP KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 482 Crimial P.C. is filed for quashment of FIR arising out of Crime No.627/2015 under Sec. 306/34 registered at Police Station- Station Road Ratlam, District Ratlam and the proceedings arising therefrom.

(2.) According to prosecution story, the deceased Virendra @ Pappu Jain was a property dealer. He was living separately from his brothers in Flat No.08, Shashtri Nagar, Saket Apartment. He committed suicide and left a suicide note in which he stated that co-accused Rambabu Sharma along with present applicant Dilip Kothari and other coaccused persons were threatening him and they are trying to grab his property. During merg inquiry, and thereafter, during investigation, statements of various prosecution witnesses including closed relatives of the deceased were recorded and they stated that the accused persons including the present applicant harassed the deceased, and therefore, he committed suicide. It was also stated that the accused persons including the present applicant used to drink liquor with the deceased. They executed certain documents of the property belonging to the deceased. The co-accused Rambabu Sharma acted as power of attorney holder of the deceased.

(3.) The present applicant is an advocate and a document writer.