MANISH PITALE,J. - (1.)Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the rival parties.
(2.)The petitioner is one of the two accused persons in First Information Report (FIR) No. 429 of 2021, dtd. 24/09/2021, registered at Police Station, Parva, Taluka-Ghatanji, District-Yavatmal, for offence under Sec. 306 read with 34 of the Indian Penal Code, 1860 (IPC). The present writ petition is filed seeking quashing of the aforesaid FIR and charge-sheet filed in pursuance thereof.
(3.)The facts leading up to filing of the present writ petition are that - one Kavadu Sambhaji Tiple, committed suicide on 14/09/2021 by hanging himself on a tree in an agricultural field, within the jurisdiction of the aforesaid Police Station. The son-in-law of the deceased i.e. Mahadev Narayan Kamble caused the FIR to be registered after 10 days on 24/09/2021, against the petitioner and her mother. A perusal of the report, leading to registration of the FIR, shows that it is based almost entirely on the contents of two suicide notes found on the person of the deceased. The contents of the two suicide notes are identical, wherein the deceased stated that he was fed up with life and constrained to take the extreme step because of the petitioner and her mother. On this basis, the FIR stood registered and police undertook investigation.