SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this misc. petition under Sec. 482 of Cr.P.C. for quashing of the FIR No.399/2013 registered at PS Hanumangarh Junction District Hanumangarh for the offencue falling under Sec. 306 and 120-B of IPC.

(2.) Learned counsel for the petitioner has pointed out that the FIR itself as an allegation levelled by the complainant that one Mahesh Kumar whose maternal uncle was the deceased Pawan Kumar was married with Aruna and the petitioner was instrumental in arranging the marriage between them. There was a matrimonial rift between the spouses and bad blood between both the parties. The relatives of Pawan Kumar were being threatened of criminal prosecution. The complainant alleged that his deceased brother being under severe pressure of the threat of criminal prosecution committed suicide. It is also alleged that the deceased left a suicide note before jumping into the canal.

(3.) Learned counsel for the petitioner has stated that on careful reading of Sec. 306 read with Sec. 107 of IPC, the ingredients of the offence under Sec. 306 are not made out.