Supreme Court: A Bench comprising of Uday U. Lalit and Dr D.Y. Chandrachud, JJ. allowed an appeal filed against the judgment of Bombay High Court whereby it had quashed criminal proceedings instituted against the respondent.

According to the FIR for offence under Section 306 IPC, the daughter and son-in-law of the appellant were teachers in a village Zila Parishad School where the respondent was also a teacher. He used to call appellant’s daughter on mobile and harass her. Despite efforts of his son-in-law, the respondent continued to call and harass the appellant’s daughter. There was a verbal altercation between his son-in-law and the respondent after which the son-in-law committed suicide leaving behind a suicide note naming the respondent. The respondent approached the High Court under Section 482 CrPC seeking quashing of the FIR. Observing that prima facie the respondent did not have the intention to aid or instigate the deceased to commit suicide, the High Court quashed the FIR. Aggrieved thereby, the appellant preferred the present appeal by special leave.

The Supreme Court noted that there were definite allegations against the respondent which were supported by statement of witnesses as well as the suicide note written by the deceased. The Court was of the opinion that the High Court was not justified in entering into question whether the respondent had requisite intent to aid, instigate or abate the commission of suicide at the stage where the investigation was yet to be completed. The Court found merit in submissions of the appellant and set aside the judgment impugned. The appeal was allowed and the authorities concerned were directed to complete the investigation.[Narayan Malhari Thorat v. Vinayak Deorao Bhagat,2018 SCC OnLine SC 2571, decided on 28-11-2018]

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