UMERA BANU Vs. STATE BY TOWN POLICE

JUDGEMENT

(1.) ALL these petitions arise out of the same Cr.No.87/2012 and the offences alleged are under sections 498-A and 306 of IPC.

(2.) THE petitioner in Crl.P.No.4585/2012 being the husband of the deceased Taslima Begum and other petitioners being his relatives, the allegation made is that, the accused persons gave have harassment to the deceased by demanding dowry from her and unable to bear the harassment, the deceased committed suicide on 24.7.2012.