RAM SARUP Vs. RAVI AND OTHERS

JUDGEMENT

(1.) By this order I shall dispose of two Criminal Misc. Petitions bearing Nos.M-19094 and 20028 of 2010.

(2.) Ram Sarup (petitioner in Crl.Misc.No.M-19094 of 2010), Surinder and Balbir Singh (petitioners in Crl.Misc.No.M-20028 of 2010 and respondents No.2 and 3, respectively, in Crl.Misc.No.M- 19094 of 2010), who face accusations for having abetted the suicide of Shamsher Singh, pray that Criminal Complaint bearing No.17/3 dated 16.3.2010 and the consequent summoning order dated 4.6.2010, by which they have been subjected to the criminal process, be quashed.

(3.) Briefly stated the facts are that the aforesaid petitioners had loaned some money (Rs. 17 lacs) to Shamsher Singh, who failed to repay the same. Persistent demands were made by them and upon violation to repay the amount, the petitioners even approached the police. Unabled to withstand this humiliation, the deceased Shamsher Singh, who was running a shop of the commission agent under the name and style of M/s Mansa Ram and Sons at Karnal, took the extreme step of taking his own life.