AIROnline 2025 SC 753

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): B. R. Gavai , C.J.I. AND K. Vinod Chandran , J

(A) Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Prima facie case - Abetment of suicide - Allegations that a seven-time Member of Parliament had committed suicide, leaving behind a suicide note naming persons, both in administration and police - A person unable to bear pressure or withstand a humiliation or unable to oppose, may end his own life in desperation - Same does not necessarily imply that alleged perpetrator had an intention to lead victim to commit suicide - Charge of extortion was first stated in suicide note but was not disclosed in any of the complaints made to Speaker or Committee of Privileges - Before the Committee of Privileges, allegations in the suicide note, against named officers, were not referred to - Nothing was produced on record to show that suicide note was recovered along with body - No verification of handwriting in suicide note was carried out - Serious doubt was raised regarding suicide note, considering statements recorded in proceedings of Committee of Privileges and manner in which note was introduced - Subsequent conduct of police regarding delay in registering crime and casual statements made in FIR, negated contention that allegations levelled were direct cause of death - High Court had rightly concluded that no case was made out from First Information Statement and quashed FIR. Penal Code (45 of 1860) , S.306, S.107— Bharatiya Nyaya Sanh....