ANITA MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), seeking the quashing of First Information Report (FIR) No.312/2021. This FIR was registered at Police Station, Bhatta Basti, District Jaipur City (North), for offence punishable under Sec. 306 of the Indian Penal Code (IPC).

(2.) The brief facts of the case are that the aforesaid FIR was lodged on 11/10/2021, on the complaint submitted by Smt. Neeta Mathur who is respondent No. 2 in this petition. It is stated by the complainant in her complaint that herself, her husband Shri Sunil Mathur, and her son Yash Mathur were residing in House No.4 D- 22 Housing Board, Shastri Nagar, Jaipur. She further mentioned that her sister-in-law, Smt. Anita Mathur, had visited Jaipur for the last rites of the complainant's father-in-law. It is alleged that, shortly before the death, Smt. Anita Mathur took advantage of her father-in-law's ill health to prepare a forged and fabricated Will concerning the house and multiple bank accounts. It is also alleged that this Will was subsequently utilized to file a civil suit aimed at usurping ornaments kept in a bank locker and the residential property. The FIR also specifies that Smt. Anita Mathur had filed several false complaints in the police station with intention to get them evicted from the aforementioned house. It is also alleged in the complaint that when the complainant's son, Yash Mathur, was selected for the Indian Air Force, Smt. Anita Mathur filed a false complaint against him, allegedly to pressurize the family. Due to this very reason, his son was unable to complete his police verification, thereby stressing about his future, and consequently slid into depression. The FIR finally alleges that, despite counseling from friends, relatives, neighbours, and his father, the son frustrated by the continuous complaints filed against him, committed suicide on 10/10/2021, between approximately 5:00-5:30PM.

(3.) Before moving on, it is also pertinent to take note that the complainant-respondent No.2 in her reply to this petition has also brought the notice of this Court to a suicide note left by the deceased and same is being reproduced as under:-