SUSHIL KUMAR @ SUSHIL YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of FIR No.0166 dtd. 20/4/2022 registered under Ss. 306 and 34 IPC, 1860 at Police Station City Rewari @ Rewari, District Rewari, Haryana, the report under Sec. 173 Cr.P.C. dtd. 4/3/2023 (Annexure P-5), the supplementary report under Sec. 173 Cr.P.C. dtd. 13/7/2023 (Annexure P-4) and all subsequent proceedings arising therefrom.

(2.) The brief facts of the case are that the FIR in question came to be registered at the instance of one Suresh Kumar, the brother of the deceased Anil Kumar with the allegations that Sunil Kumari wife Anil Kumar had called him stating that her husband had strangulated himself. When he (complainant) reached home, he found Anil Kumar hanging from the fan with a rope. Thereafter, they took him to the hospital where the doctor 1 of declared him dead. On being searched by a doctor, a suicide note was found with the names of Sushil Kumar @ Sushil Yadav (petitioner No.1) and Naresh Kumar @ Naresh @ Nesi (petitioner No.2). The copy of the FIR is attached as Annexure P-2 to the petition.

(3.) On the same day, the supplementary statement of the complainant was recorded to the effect that he had fully satisfied himself that there were monetary transactions between his brother Anil Kumar (deceased) with the petitioners who were threatening and pressurizing him because of which his brother had committed suicide. The copy of the supplementary statement dtd. 20/4/2022 is attached as Annexure P-6 to the petition.