UMESH CHANDRA DALAI Vs. PRATIRA SAHANI ALIAS MANJU

JUDGEMENT

(1.) THE petitioners seek a direction under Section 186 Cr.P.C. towards discontinuance of the proceedings in S.C.No.325 of 2003 on the file of the learned Sessions Judge, Berhampur, Ganjam District, Orissa State.

(2.) ONE Mrs.Amrutha Dalai expired on 27.12.2001 and apparently, the death was one of suicide by hanging. The 1st petitioner is the husband of the deceased, 2nd petitioner is the mother, 3rd petitioner is the brother, 4th petitioner is the father and 5th petitioner is the sister of the 1st petitioner respectively. Respondents 1 and 2 are the parents of the deceased.

(3.) IN the case on hand, we find that on the basis of complaint preferred on 29.12.2001 relating to the death of Mrs.Amrutha Dalai, due investigation has been conducted by the 3rd respondent and charge sheet has been laid as above stated against the petitioners 1 to 3. The complaint before the learned Judicial Magistrate, Berahmpur, Ganjam District, Orissa State in respect of the death of the very same person and alleging offences under Sections 498-A, 506 r/w. 34 IPC, Section 4 of Dowry Prohibition Act r/w. Section 304(B) IPC has been laid against all the petitioners herein on 26.07.2002.