PARVAT SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This miscellaneous criminal case has been instituted on an application under Section 482 of the Cr.P.C. It has been filed for quashing the FIR registered by P.S. Rehli, District-Sagar, in Crime No.364/2015 under Section 306 of the IPC against the petitioner/accused Parvat Singh.

(2.) The facts necessary for disposal of this miscellaneous criminal case may be summarized as hereunder:

(3.) Inviting attention to various authorities, it has been argued on behalf of the petitioner that even if all allegations made against the petitioner are taken at their face value and presumed to be true, his act and conduct would not fall under the ambit of abetment of suicide.