K. PONNAIAH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of this petition filed under Sec. 482 CrPC, petitioner prays for quashing of FIR No.200 dtd. 22/5/2017, under Sec. 306 IPC registered at Police Station Urban Estate Rohtak, District Rohtak.

(2.) Reply by way of affidavit of Shri Vivek Kundu, HPS, Deputy Superintendent of Police, Rohtak, filed on behalf of the respondent-State has been received.

(3.) As per prosecution allegations, Balwan Singh son of Ramphal R/o Urban Estate, Rohtak, committed suicide by consuming some poisonous substance on 28/2/2017. Just before his death, he had uttered words "suicide note" to his son and then fell unconscious. He was taken to the hospital, where he expired. On 22/5/2017, Vikas son of deceased approached the police along with the suicide note of the deceased, stating that while looking for the papers of the deceased by his mother for applying for pension, suicide note was found. He also stated that his father was in tension for last 3-4 months, as his father was investing money with M/s DPW Housing Organization, a Company registered in Delhi. He had been told by his father many times that members of the company were harassing him a lot for the money. In the suicide note, the deceased blamed petitioner (Pania), his wife, Sarvan Mathur, Kumar Vale, Brigadier Sukhvinder, his son and Sanjeet, to be responsible for his death. FIR was registered.