SANJAY BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present application, under Sec. 528 of the BNSS (Sec. 482 Cr.P.C.), has been filed by the applicant - Sanjay Baghel for quashment of First Information Report bearing Crime No.126/2024 registered at Police Station Uteela, District Gwalior for the offence under Ss. 108, 3(5) of BNS, as well as all judicial proceedings arising therefrom.

(2.) As per prosecution story, on 6/10/2024 the body of the missing person registered as Missing No.13/24 - Ashok Pathak, son of Lakshminarayan Pathak, resident of Uteela - was recovered from the field of Radha Krishna Gaud, Uteela, hanging from a large neem tree, apparently showing him to have committed suicide. An inquest report (Marg) No.16/24 under Sec. 194 BNSS was registered and the matter was taken up for investigation, which was carried out by the police.

(3.) During the investigation, on 11/10/2024 the deceased's cousin Chhotu Pathak (son of Premnarayan Pathak) presented a suicide note that he had taken from the deceased Ashok Pathak's grocery shop. The said suicide note was thereafter forwarded for forensic examination as a questioned document/handwritten document to the State Examiner, [questioned documents Sec. ], Nahangirabad, Bhopal. The contents of that suicide note are as follows: