RAJ SINGH TOOFAN Vs. STATE

JUDGEMENT

(1.) THE present revision petition questions the order dated 27.4.2005 passed by the learned Metropolitan Magistrate (hereafter 'the trial Court') accepting the cancellation report filed by the investigating agency in FIR No. 270/2001.

(2.) THE brief facts necessary to decide this petition are that the petitioner's son Ajay Kumar (hereinafter referred to as 'the deceased') was working as a commando and constable with the Delhi Police. He married one Sarita (hereinafter referred to as 'the wife') on 19.11.95. On 20.3.2000 he was found dead by hanging at his in -laws' place.

(3.) THE petitioner alleges that the deceased's wife had an illicit relationship with a local model called Amit Latha and for that, reason she wanted to live away from the rest of the family members. He further alleges that on 20.3.2000, after playing Holi with his friends the deceased left for his in -laws residence, at 4 p.m. The petitioner further alleges that on 21.3.2000 he got a message informing that his son had died. On reaching the place, he found that the dead body was hanging from the ceiling fan in a first floor bed -room. It was noticed that the feet of the deceased were bent on the double bed lying there.