KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the petition is to quash the FIR No.39 dated 16.04.2018 under Sections 306, 34 of the Indian Penal Code, at Police Station Bilga, District Jalandhar.

(2.) The FIR as translated reads as under:-

(3.) Learned counsel for the petitioners has submitted that from the reading of the FIR, no offence under Section 306, IPC is made out. He has further relied upon a judgment passed by the Hon'ble Supreme Court in the case of M. Arjunan Vs. State represented by its Inspector of Police, (2019) 3 SCC 315 on almost pari materia facts wherein a lender of the money had demanded the amount back and the debtor had committed suicide, it was held that the essential ingredients of offence under Section 306, IPC are not made out. Para 8 of the judgment reads as under:-