ASHISH RINDEY Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT has filed this petition under section 482 of the cr. P. C. for quashing the charge sheet of crime no. 134/07 of police station Kotwardi, Chhindwara for the offence registered under sections 306/34 of the ipc.

(2.) THE factual position in essence is as follows :-This fact is not disputed that deceased Prakash committed suicide on 24/02/07 and left a suicide note. The substance of this suicide note is that deceased Prakash alleged that applicant Ashish Rinde alongwith other co-accused used to demand money forcefully and beat him therefore, he is committing suicide. During investigation statements of Satish, Anil, Sahib Rao, Sunil and AW. Khan were recorded by Investigating Officer. These witnesses have stated that deceased Prakash has informed them that earlier he had taken loan of Rs. 2000/- from applicant and other co-accused and returned the amount even then applicant alongwith other co-accused used to harass, beat and say that either he should pay money or he should die.

(3.) THE suicidal note is as follows :-<img>C:\program Files\regentdatatech\image\np_600_ilr (MP)_2009.jpg</img>