AIROnline 2025 SC 21

Supreme Court Of India

(From : AIROnline 2023 MP 2128)

Hon'ble Judge(s): Abhay S. Oka, K. V. Viswanathan , JJ

Criminal P.C. (2 of 1974) , S.227— Penal Code (45 of 1860) , S.306, S.107— Discharge of accused - Rejection of application - Legality - Accused was charged for offence under S.306 of IPC - Suicide note indicated that accused was asking deceased to repay loan guaranteed by deceased and advanced to another person - It could not be said that accused by performing his duty of realising outstanding loans at behest of his employer had instigated deceased to commit suicide - It could not be said that accused by his acts created circumstances which left deceased with no other option except to commit suicide - Exchanges with deceased by accused, though heated, were not with intent to leave deceased with no other option but to commit suicide - Also, FIR was lodged after delay of two months and twenty days - There were no grounds to frame charges under S.306 of IPC against accused - Accused was discharged. AIROnline 2023 MP 2128-ReversedAIR 2011 SC 1238-Relied on (Para 19 21) .....