HARMEET SINGH Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioners under Section 482 of the Cr.PC praying inter alia for quashing of FIR No. 931/2003 lodged by the respondent No. 2, father of Ms. Devender Kaur, wife of petitioner No. 1 under Section 498A/307/34 IPC, registered with Police Station: Tilak Nagar.

(2.) It is stated in the petition that the marriage of petitioner No. 1 was solemnised with Ms. Devender Kaur, daughter of respondent No. 2 on 24.04.2003. There is no issue from out of the wedlock. It is the case of the petitioners that on 01.08.2003, the daughter of respondent No. 2 consumed few capsules of the medicine, Spasmo Proxyvon and lost consciousness, whereafter petitioner No. 1 rushed her to the hospital for treatment. Thereafter, respondent No. 2 was informed about the incident. After a gap of three and half months, respondent No. 2 lodged the aforesaid complaint against the petitioners claiming that they had a hand in his daughter's ingestion of the aforesaid medicine. Incidently, the daughter of respondent No. 2 went into coma in the month of August, 2003 itself and her health condition remains the same till date.

(3.) After the investigation was completed in the aforesaid FIR, a charge-sheet was filed against the petitioners and in the pending proceedings, the learned ASJ has framed charges. Counsel for the petitioners states that the petitioners applied for bail before the concerned court and are on regular bail.