DHARAMPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally.

(2.) Facts of the case in short are that deceased Vinod Patidar borrowed some money from applicant, co- accused- Ratanlal, Jagdish S/o Kachru, Damarlal and Jagdish S/o Bapulal . The aforesaid persons used to demand the loan amount with penal interest from the deceased, because of that he felt harassed and consumed some poisonous substance on 10.1.2018. He was taken to Ahmedabad for treatment. On the way he died on 11.1.2018.

(3.) Dashrath, brother of the deceased had seen the clipping/recording in the mobile phone of the deceased which was recorded by deceased Vinod Patidar saying that he has been harassed by accused persons by demanding money. The matter was reported to the police and on that basis Merg No.3/2018 under section 174 Cr.P.C. was registered at P.S. Manasa. During the merg enquiry, it has come that on the instigation of applicant, accused-Santosh, co-accused persons Jagdish S/o Kachru, Damarlal, Jagdish S/o Bapulal persistently demanding the money from the deceased Vinod and to pressurize him for payment, they harassed him, therefore all the aforesaid persons are responsible for events/abetting the deceased Vinod to commit suicide. On the basis of merg enquiry, FIR was registered against the applicant and other co-accused persons for the offence under section 306 r/w 34 of the IPC. After completion of investigation, charge-sheet has been filed before the court of JMFC, Manasa who has committed the case to the Court of Sessions.