SUMAN LATA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) THE applicants have filed this application/petition under Section 482 Cr.P.C. for quashing the charge -sheet dated 12.07.1999 filed 10 Case Crime No. 166 of 1999 under Sections 109/34, 306, I.P.C., police Station Mussoorie, District Dehradun,

(2.) THE facts giving rise to this petition are that one Ravindra Kumar husband of the applicant no. 1 Smt. Suman Lata had committed suicide on 10.06.1998, about which an information was sent to the police station Mussoone, District Dehradun and G.D. entry was recorded on the same .day. The police, after completing the investigation, submitted a Final Report 10 the latter on 18.06.1998.

(3.) AFTER the lapse of about one year, i.e. on 28.04.1999, one Prakash Chand;a respondent no. 3, father of Ravindra Kumar deceased, moved an application under Section 156 (3) of the Cr.P.C., before the court of C.J.M., Dehradun, stating therein that his son Ravindra Kumar was married to Smt. Suman Lata in the year 1991 and from the wed -lock of the deceased Ravlndra Kumar and his wife Smt. Suman Lata, a son was born. It has also been stated that Smt. Suman Lata used to quarrel with Ravindra Kumar on one ground or the other. Thereafter, Smt. Suman Lata kept her parents and brothers with her and the deceased Ravindra Kumar had to arrange the bread and butter for all these persons in the house. It has also been mentioned in the application that Smt. Suman Lata wanted to grab the property of Ravindra Kumar. On account of all these harassment and cruelly committed by Smt. Suman Lata, Ravlndra Kumar committed suicide on 10.06.1998 in Hotel Ratan at Mussoone.