UDAY UMESH LALIT,J. - (1.) Delay condoned. Leave granted.
(2.) This appeal is directed against the judgment and order dated 28.03.2016 passed by the High Court of Judicature at Bombay, Nagpur Bench at Nagpur allowing Criminal Application No.380 of 2015 preferred by the first respondent and thereby quashing the proceedings instituted against him vide FIR No.35/2015.
(3.) The aforesaid FIR No.35/2015 was lodged with Police Station, Washim on 14.02.2015 pursuant to information received from the appellant. It was alleged that the daughter and son-in-law of the appellant were teachers in a village in a Zila Parishad School where the first respondent was also a teacher; the first respondent used to call on the mobile of the daughter of the appellant and used to harass her; that despite the efforts of the son-in-law in trying to make the first respondent see reason and stop calling said daughter, the first respondent continued calling her repeatedly; that on 09.02.2015 there was a verbal altercation between the son-in-law and the first respondent and that on 12.02.2015 said son-in-law committed suicide leaving a suicide note. True translation of said suicide note is to the following effect: "Sir Police Station Officer, I humbly request that my family life has been ruined by Vinayak Bhagat and therefore he should not be pardoned this is humble request and he should be hanged till death this is my last wish" ;