PRAVEENA TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Miscellaneous Criminal Case has been filed by the applicant/petitioner under Section 482 of the Cr.P.C. for quashing the FIR dated 29.06.2018 registered in Crime No.192/2018 at Police Station-Ratibadh, District-Bhopal, for an offence punishable under Section 306 read with Section 34 of the IPC.

(2.) Applicant/petitioner's case in brief is that deceased Deepak Verma committed suicide by consuming poisonous substance. Thereafter, a Marg report was registered bearing marg No.11/2018 at Police Station Ratibadh, District-Bhopal. During investigation, one suicidal note was found, in which certain allegations were made by the deceased against the present applicant and other co-accused persons, namely, Sudhir Bagade and J.K. Tyagi. According to the suicidal note, there was some money lending issues between the deceased and the present applicant and other co-accused persons, due to which, the deceased has committed suicide. Thereafter, the FIR was registered vide Crime No.192/2018 for an offence punishable under Section 306 read with Section 34 of the IPC against the present applicant and other co-accused persons, namely, Sudhir Bagade and J.K. Tyagi.

(3.) According to the petitioner/applicant the entire case is based upon suicidal note, but no ingredients are available on record to establish the aforesaid offence. In the case, there is no prima facie necessary ingredients to constitute offence punishable under Section 306 of the IPC against the applicant.