SURENDRA PRASAD SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Varun Sharma, learned counsel for petitioner No.1 and Mr. Pawan Shrivastava, petitioner No.2 in person. Also heard Mr.Gurudev I. Sharan, learned Government Advocate, appearing for the State / respondent Nos. 1, 3, 6, 7 and 8, Mr. Abhijit Mishra, learned counsel, appearing for respondent No.2, Mr. Ramakant Mishra, learned Deputy Solicitor General, appearing for respondent No.4, Mr. Pranjal Agrawal, learned counsel, appearing for respondent No.9 and Smt. Neetu Shrivastava, respondent No.10 in person.

(2.) The present petition has been filed by the petitioner with the following prayers :

(3.) Case of the prosecution, in brief, is that the son of petitioner No.1 and brother of petitioner No.2, namely, late Pankaj Shrivastava was a practicing renowned lawyer of the Chhattisgarh, who died by committing suicide by hanging in the intervening night of 07-08/03/2014 which was a result of abatement of the wife of Pankaj Shrivastava, namely, Smt. Neetu Shrivastava, herein respondent No.10. Even though Late Pankaj Shrivastava had performed love marriage with respondent No.10, the petitioner No.1 and his entire family accepted the said marriage which was solemnized on 20/4/2008. By that time, the petitioner No.1 had already been retired from the service.