- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.270 of 2016 under Section 306 Indian Penal Code, Police Station Maheshganj, District Pratapgarh.
(2.) Gist of the allegation in the impugned First Information Report is that the victim of offence was followed by the petitioner and was harassed continuously. The petitioner was reprimanded, however, he did not desist. Being fed up with the harassing activities of the petitioner the victim committed suicide.
(3.) The matter is of very serious nature. A girl allegedly was traumatized by the actions of the petitioner driving her to commit suicide.;