(1.) Shri Rohtas Singh, Ms. Vibha, Shri Vivek and Shri Inder Singh, the petitioners herein, vide this petition have prayed for quashing of the order dated 23.09.2005 of learned Additional Sessions Judge whereby he framed charges under Section 120B IPC and Section 306 read with Section 120B IPC against the petitioners.
(2.) Briefly stated, relevant facts for the disposal of this petition are that petitioner Ms. Vibha was married to Anipal, son of the complainant, who committed suicide on the night intervening 27th/28th August, 1999.
(3.) Petitioner No. 1 is the father and petitioner No. 3 is the brother of petitioner No. 2 Vibha. Petitioner No. 4 is their family friend.