PRAKASHCHAND Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on admission. Heard finally at motion stage. On 15th January, 2006 one teacher Satish Chandra Saxena committed suicide by hanging. This merg was reported to the police on which enquiry was conducted and the police came to the conclusion that the petitioner had advanced loan to the deceased at the rate of 10% interest and the deceased was annoyed by the demands of loan made by the petitioner, hence he committed suicide. FIR was registered at crime No. 116/06 and as informed by Shri Dixit the investigation has been completed. This action of the police has been impugned by the petitioner vide this petition.

(2.) DURING the course of arguments Shri Dwivedi, the learned counsel for the petitioner has drawn the attention of the Court on the following judgments :

(3.) THE FIR and the aforesaid statements of the witness recorded during investigation have been perused, which are available in the case diary. In report there is no allegation against the petitioner. The relevant part of the statement of witness Smt. Kiran Saxena the widow of the deceased is as under : <IMG>JUDGEMENT_9_CGLJ(MP)1_2007img1.jpg</IMG> <IMG>JUDGEMENT_9_CGLJ(MP)1_2007img2.jpg</IMG>