Bombay High Court
Robin Bareja S/O Balraj Bareja And Other vs The State Of Maharashtra And Another on 16 July, 2021
Author: S. G. Dige
Bench: V. K. Jadhav, S. G. Dige
cran1361.21
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
919 CRIMINAL APPLICATION NO.1361 OF 2021
ROBIN BAREJA S/O BALRAJ BAREJA AND OTHER
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
.....
Advocate for Applicants : Mr. B. H. Tekam and Mr. Dhanjay S Patil
APP for Respondents: Mr. S.J. Salgare
.....
CORAM : V. K. JADHAV AND
S. G. DIGE, JJ.
DATED : 16th JULY, 2021 PER COURT:-
1. We have heard learned counsel for the applicants for some time.
2. Learned counsel for the applicants submits that deceased had a Finance Company and several depositors have deposited the amount in the said Finance company, including the applicants due to assurance of higher rate of interest with some other benefits.
However, the said Finance Company could not repay the amount of the depositors. Learned counsel submits that deceased had committed suicide on account of the same. However, since he has named the present applicants in the suicidal note, the present crime came to be registered. Learned counsel submits that after 25 days of the death, complaint came to be lodged by the daughter of deceased. Learned counsel submits that though suicidal note was shown to have been received immediately after the death, however, ::: Uploaded on - 17/07/2021 ::: Downloaded on - 18/07/2021 04:19:14 ::: cran1361.21 -2- there is delay in lodging the complaint.
3. Thus, considering the same, issue notice to the respondents, returnable on 27.08.2021.
4. Learned A.P.P. waives notice for respondent-State. Call papers.
(S. G. DIGE, J.) (V. K. JADHAV, J.)
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