MADHUR MOHAN SABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C., 1973 seeking quashing of proceedings arising out of Criminal Case No. 1375/2011 pending in the Court of Metropolitan Magistrate No. 19, Jaipur Metropolitan.

(2.) In the present case, son is being prosecuted at the instance of father. Respondent No. 2-complainant father had lodged a FIR bearing No. 322/2011 at Police Station Vidyadhar Nagar, Jaipur City (North) for offences under Sections 327, 386, 309 IPC. In the FIR father stated that from last few years, behaviour of his son with the parents was not good. Wife of the son had given him divorce and he has suffered losses in business, as a result of which, he was evicted from the shop taken on rent. Complainant father further stated that he had disowned his son, after assuring that he will behave properly, son started living with the parents. On one day son made an attempt to cut vein near the wrist and thus, made an attempt to commit suicide. He also demanded huge amount from the father.

(3.) After investigation, the investigating agency filed chargesheet against the petitioner son. Thereafter, the trial court framed charges against the petitioner for offences under Sections 327, 386 and 309 IPC.