SURAJ HARPAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant CRMP has been filed under Sec. 528 of the BNSS with the following prayer :-

(2.) Facts of the case is that on 3/1/2025, an intimation was received at Police Station Rajhara from Arogya Hospital, Dalli Rajhara, through one Devprasad, that the deceased Maya Harpal, wife of Petitioner No. 1, resident of Ward No. 23, Dalli Rajhara, had been brought dead to the hospital at about 08:27 p.m. The said intimation was accompanied by a hospital memo requesting necessary action. On the basis of above intimation, the report was lodged and investigation was carried out and on investigation it was found out that the deceased was harassed by her in-laws and husband over domestic issues and subjected to taunts and further on a dispute regarding brother-in-law of petitioner No. 2 luring minor sister of the deceased, the deceased out of pressure committed suicide.

(3.) Learned counsel for the petitioners would submit that the petitioner No. 1 is the husband of the deceased and petitioner No. 2 is the brother-in-law (jeth) of the deceased. It is argued that the marriage of petitioner No. 1 and deceased was solemnized by way of court marriage in the year 2022 and thereafter in January, 2023 the function was celebrated socially according to the rituals. It is further argued that there was no occasion for petitioner No. 1 to persuade the deceased to commit suicide as they had love marriage. As far as petitioner No. 2 is concerned, it is alleged that minor sister of deceased left with brother-in-law of petitioner No. 2 namely Akash and because of the incident there was a dispute between the families and petitioner No. 2 used to threaten the deceased not to lodge any report of the incident. He further argued that no evidence has been collected against the petitioners during the investigation that the petitioners instigated the deceased for committing suicide. He also submits that the petitioners are already on bail. He further prays for quashment of the FIR, charge sheet and further proceedings.