HARISH CHANDER SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has assailed the order dated 8.12.2015 vide which he has been summoned as additional accused under Section 319 Cr.P.C. in FIR No. 59 dated 3.4.2013 registered at Police Station Sadar, Amritsar under Section 306/34 IPC.

(2.) The essential facts are necessary to be delineated pertaining to the FIR and the proceedings which took place after that.

(3.) Parshotam Lal gave a complaint to the police wherein he disclosed that Lata wife of Ravinder Kumar was residing in their colony and his wife Asha became acquainted with her and they became good friends. Asha came under the influence of Lata. On her advice she handed huge amounts to Lata. Asha Rani had collected the amount from her relatives and mortgaged the property owned by the family. Initially Asha had hidden the dealings with the family but when the creditors started approaching them and pressurized her to repay the amount that the complainant came to know of it. Asha approached Lata but she failed to repay the amount and rather refused to pay back the amount which caused depression to Asha and she consumed poison and committed suicide.