BABY S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the mother of one Rajalekshmi who was found dead by hanging at the residence of her husband on 16/12/2021. A crime was registered by the Kattakkada police station u/s 174 of Cr.P.C for unnatural death on the basis of the statement given by the sister of the deceased viz., Reshma B.R. as Crime No.2960/2021. The 4th respondent who is the SI of Police, Kattakkada conducted the investigation.

(2.) In the meanwhile, the petitioner approached this court by filing the above Crl.M.C. alleging that the 4th respondent is not conducting a fair investigation. According to the petitioner, the husband of the deceased harassed the deceased both physically and mentally demanding more dowry and it was on account of the said persistent harassment, the deceased committed suicide. In short, their case is that this is a clear case of dowry death.

(3.) However, the 4th respondent after conducting investigation found that the deceased committed suicide due to some depression and nobody is responsible for her death and a final report was filed to that effect on 18/7/2022.