SAMEER GARG Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On behalf of the petitioner this application under Section 482 has been filed to invoke the extra ordinary Jurisdiction of this Court and to quash the F.I.R. at Crime No.77/2017, registered at Police Station Kotwali, District Umariya for offence under Section 306 of I.P.C.

(2.) The prosecution case in brief is that marriage of the deceased Anamika was settled with applicant/Sameer Garg. Suddenly applicant/Sameer Garg broke the relationship and denied to merry Anamika. Anamika fearing that she will be defamed in the society. She committed suicide, by hanging from the cealing fan of her house. A suicide note has also been recovered. On the report merg has been registered and after inquest report F.I.R at crime No.77/2017 has been lodged at Police Station Umariya.

(3.) During the investigation it has been found that, Anamika has taken the drastic step due to the break down of her proposed marriage. It is also alleged that allegations have been lavelled by applicant Sameer Garg against Anamika and her mother about their unchaste character. Police after investigation has filed charge-sheet for offence under Section 306 of I.P.C. against the applicant Sameer Garg.