AJAY PATODIA Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2003-7-33
HIGH COURT OF MADHYA PRADESH
Decided on
July 21,2003
AJAY PATODLA
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
Referred Judgements :-
SULTAN SINGH,V. STATE OF MADHYA PRADESH [REFERRED TO]VED PRAKASH BHAIJI V. STATE OF M.P. [REFERRED TO]
Cited Judgements :-
MANENDRA PRASAD TIWARI VS. AMIT KUMAR TIWARI [LAWS(SC)-2022-8-175] [REFERRED TO]MANENDRA PRASAD TIWARI VS. AMIT KUMAR TIWARI [LAWS(SC)-2022-8-175] [REFERRED TO]
RANJANA SANJAY PARASHAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2011-1-142] [REFERRED TO]
RANJANA SANJAY PARASHAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2011-1-142] [REFERRED TO]
AMARJIT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2009-2-42] [REFERRED TO]
AMARJIT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2009-2-42] [REFERRED TO]
KANCHAN VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-6-33] [REFERRED TO]
KANCHAN VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-6-33] [REFERRED TO]
PRAKASHCHAND VS. STATE OF M P [LAWS(MPH)-2006-11-60] [REFERRED TO]
PRAKASHCHAND VS. STATE OF M P [LAWS(MPH)-2006-11-60] [REFERRED TO]
NEETISH SARDA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-11-11] [REFERRED TO]
NEETISH SARDA VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-11-11] [REFERRED TO]
GENERAL MANAGER(OPERATION-1)/ APPELLATE AUTHORITY, UCO BANK VS. KRISHNA KUMAR BHARDWAJ [LAWS(SC)-2022-2-181] [REFERRED TO]
GENERAL MANAGER(OPERATION-1)/ APPELLATE AUTHORITY, UCO BANK VS. KRISHNA KUMAR BHARDWAJ [LAWS(SC)-2022-2-181] [REFERRED TO]
RAJESH SINGH AND OTHERS VS. STATE OF MP AND OTHERS [LAWS(MPH)-2015-9-118] [REFERRED TO]
RAJESH SINGH AND OTHERS VS. STATE OF MP AND OTHERS [LAWS(MPH)-2015-9-118] [REFERRED TO]
JUDGEMENT
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(1.)This order shall also govern the disposal of MCRC No. 1754/2003. This petition is filed under Section 42, Cr. P.C. for quashing the criminal proceedings lodged against the applicant for committing offence under Sections 306 and 406, I.P.C.
(2.)The facts of the case are that one Chanda Lakhotia had lodged a complaint against the present applicant alleging that she is wife of Ramesh Lakhotia. The said Ramesh had committed suicide by hanging himself in the night of 14-3-1999. According to her, Ramesh was a scrap supplier and used to supply scrap to various factories industries situated at Malanpur, District Bhind.
(3.)It is Alleged that before 1995 the deceased had supplied scrap to M/s. Varsha Alloys situated at Malanpur and the present applicant was the Managing Director of the said industry. It is also alleged that an amount of Rs. 16,75,000/- was due to the deceased from the said firm and the said amount was not paid by the firm. Ramesh demanded the said amount repeatedly from the applicant and the firm, but the said amount was not returned. Due to this nonpayment, the deceased Ramesh was put to economic crisis, as he could not repay the liabilities of his creditors who were pressing him hard. On 14-3-1999, the deceased had some talk on telephone with the present applicant. Deceased again requested the applicant to pay his amount. At about 3 to 4 a.m. in the night he committed suicide.
(2.)The facts of the case are that one Chanda Lakhotia had lodged a complaint against the present applicant alleging that she is wife of Ramesh Lakhotia. The said Ramesh had committed suicide by hanging himself in the night of 14-3-1999. According to her, Ramesh was a scrap supplier and used to supply scrap to various factories industries situated at Malanpur, District Bhind.
(3.)It is Alleged that before 1995 the deceased had supplied scrap to M/s. Varsha Alloys situated at Malanpur and the present applicant was the Managing Director of the said industry. It is also alleged that an amount of Rs. 16,75,000/- was due to the deceased from the said firm and the said amount was not paid by the firm. Ramesh demanded the said amount repeatedly from the applicant and the firm, but the said amount was not returned. Due to this nonpayment, the deceased Ramesh was put to economic crisis, as he could not repay the liabilities of his creditors who were pressing him hard. On 14-3-1999, the deceased had some talk on telephone with the present applicant. Deceased again requested the applicant to pay his amount. At about 3 to 4 a.m. in the night he committed suicide.
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