AIROnline 2019 MP 938 ::(2019) 3 BankCas 387

Madhya Pradesh High Court

Hon'ble Judge(s): S. K. Awasthi , J

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Offence under S.306 of Penal Code - Accused allegedly harassed deceased for repayment of loan due to which he committed suicide - Statement of relatives of deceased and other prosecution witnesses, did not indicate that at any point of time deceased was provoked, incited, goaded or persuaded by accused to commit suicide - FIR liable to be quashed. (Para 11)