Pravin Dattatray More And Others vs The State Of Maharashtra And Anr
2021 Latest Caselaw 12438 Bom

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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

                  CRIMINAL APPLICATION NO. 1471 OF 2020

 Pravin Dattatray More & others                        Applicants

          Versus

 The State of Maharashtra & another                    Respondents


 Mr. Satej S. Jadhav, advocate for applicants
 Mrs. P. V. Diggikar,        Assistant Public Prosecutor for the
 Respondent-State.


                        CORAM : SUNIL P. DESHMUKH &
                                NITIN B. SURYAWANSHI, JJ.

DATE : 02nd September, 2021.

PC :

1. The applicants, by this application, seek quashing of

the First Information Report in Crime No.129/2018, registered with

Pachora Police Station, District Jalgaon, for the offence punishable

under Section 306 read with Section 34 of the Indian Penal Code.

2. Respondent No.2 lodged First Information Report

alleging therein that his father was working at Pachora MSEB Sub

Division, as Assistant Accountant. While working there, the

applicants no. 2 & 3 used to quarrel with him and with a view to

harass him, they used to talk about him. Though his father

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complained about the behaviour of applicants no. 2 & 3 to the

Executive Engineer/applicant no.1, nothing was done in that

behalf and the applicant no.1 neglected the complaint made by the

deceased. Being disturbed by the harassment at the behest of

applicants no. 2 and 3, the deceased committed suicide on

06.09.2017. The FIR came to be lodged on 13.10.2018 i.e. almost

after thirteen months from the date of the incident.

3. The learned advocate for the applicants submitted that

no offence under Section 306 is made out in the entire FIR.

Applicant no.1 is the Executive Engineer and applicants no.2 and 3

are the subordinates of the deceased. He contends that no

ingredients of Sections 107 and 109 of the Indian Penal Code are

made out in the entire complaint. In support of his argument, he

placed reliance on the Division Bench judgment in the matter of

Dilip Ramrao Shirasao & others Vs. State of Maharashtra &

another, 2016 (5) Mh.L.J. (Cri.). 323.

4. The learned Additional Public Prosecutor, on the other

hand, submitted that because of the harassment caused by the

applicants, the deceased had committed suicide. By relying upon

the averments in the FIR, she submits that two chits were found

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with the deceased at the time of post mortem, those were of 10th

August, 2017 and 05th September, 2017, which were addressed to

applicant no.1 - Executive Engineer, wherein the deceased had

made a grievance that his subordinates (applicants no. 2 & 3)

were not working properly due to which he was suffering from

mental harassment. When the said fact was informed to

applicant no.1/Executive Engineer, he told the deceased that he

should do his own work and neglected his complaint. By relying

on these two chits, the learned Assistant Public Prosecutor

submits that there is suffcient material in the First Information

Report itself to involve the applicants in this crime. She also

submitted that the charge sheet is already fled and let the trial

may go on.

5. Even if the allegations made in the First Information

Report and the material collected during the course of investigation

are taken as it is, there is no material against the applicants

showing that applicants, intentionally or in any manner, engaged

themselves in abetting or instigating the deceased to commit

suicide. To prove the charge under Section 306 of the Indian Penal

Code, ingredients of Section 107 of the Indian Penal Code are

required to be made out. There must be an 'abetment' under

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Section 107 of the Indian Penal Code. The proof of direct or

indirect acts of incitement to commit suicide are essential. The

scope and meaning of 'abetment' under Sections 107 and 306 of

the Indian Penal Code is explained by the Hon'ble Supreme Court

in catena of decisions right from the case of Sanju alias Sanjay

Singh Sengar Vs. State of Madhya Pradesh, 2002 Cri.L.J. 2796;

Madan Mohan Singh Vs. State of Gujrat and another (2010) 8 SCC

628; and in S.S.Chheena Vs. Viay Kumar Mahajan, 2010 ALL MR

(Cri) 3298 (S.C.).

6. In Dilip Ramrao Shirasao (supra) , this Court has held

thus:

"19 .............. The question would be as to whether the fact of a person being disturbed on account of offcial act done by a superior would be suffcient to book such a superior offcer for the offence punishable under Section 306 of the Indian Penal Code or not. We fnd that the issue is squarely answered by the Apex Court in Madan Mohan Singh's case cited supra.

20 As has been held by Their Lordships of the Apex Court that for permitting a trial to proceed against the accused for the offence punishable under Section 306 of the Indian Penal Code, it is

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necessary for the prosecution to at least prima facie established that the accused had an intention to aid or instigate or abet the deceased to commit suicide. In the absence of availability of such material, the accused cannot be compelled to face trial for the offence punishable under Section 306 of the Indian Penal Code. As has been held by Their Lordships of the Apex Court that abetment involves mental process of instigating a person or intentionally aiding a person in doing of a thing and without a positive act on the part of the accused in aiding or instigating or abetting the deceased to commit suicide, the said persons cannot be compelled to face the trial. Unless there is clear mens rea to commit an offence or active act or direct act, which led the deceased to commit suicide seeing no option or the act intending to push the deceased into such a position, the trial against the accused under Section 306 of the Indian Penal Code, in our considered view, would be an abuse of process of law."

7. The aforestated observations are squarely applicable to

the facts of the present case. We fnd no material to sustain the

charge under Section 306 of the Indian Penal Code in the material

collected during the course of the investigation. There is no

material on record to establish that the applicants had an

intention to aid or instigate or abet the deceased to commit suicide.

In absence of such material, continuation of the prosecution of the

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applicants would be an abuse of process of law. In the light of this

settled legal position and considering the fact that the First

Information Report and the material collected during the course of

the investigation do not spell out any ingredients of Section 306 of

the Indian Penal Code, charge against the applicants is groundless

and the proceedings are liable to be quashed.

8. In the result, the proceedings of First Information

Report in Cr. No.129/2018, registered with Pachora Police Station,

District Jalgaon, for the offence punishable under Section 306 read

with Section 34 of the Indian Penal Code, and further proceedings,

in pursuance of the same, are hereby quashed and set aside.

 (NITIN B. SURYAWANSHI)                      (SUNIL P. DESHMUKH)
          JUDGE                                        JUDGE


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