NEELAM PANDEY Vs. RAHUL SHUKLA

JUDGEMENT

(1.) We have heard Mr. Vishwajit Singh, learned counsel appearing for the petitioners. Also heard Mr. Santosh Kumar, learned counsel appearing for the respondents.

(2.) The petitioners are the complainant pertaining to the suicidal death of Anubha Shukla (deceased), in her matrimonial home at Ratlam, within three years of her marriage with Rahul Shukla (respondent No.1).

(3.) Mr. Vishwajit Singh, learned counsel submits that the petitioners are residing at Faizabad, U.P. and when they proceeded to Ratlam to pursue the case at Ratlam, (where charge sheet was filed on 7/6/2020), the family members were attacked at Ratlam by the husband's family on 28/8/2020.