GAJENDER SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 28.10.2016, whereby, the Trial Court has discharged respondent No.2 Smt. Savitri of all charges.

(2.) Deceased - Ms. Manisha was married on 29.04.2015 to one Akash son of Respondent No. 2. In the intervening night of 12.02.2016 and 13.02.2016, she committed suicide by hanging herself from a ceiling fan. Respondent No.2 is the mother-in-law of the deceased.

(3.) Incident was reported to the Police Station Bhajan Pura on 13.02.2016 and inquest proceedings were conducted by the Executive Magistrate and as per the post mortem, the cause of death was asphyxia as a result of ante-mortem hanging.