NEELAVATHI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Crl.O.P(MD)No.10021 of 2021 has been filed by the husband, by name, Senthilkumar, Crl.O.P(MD)No.3572 of 2019 has been filed by the mother in law and the sister in law of the deceased, by name, Nacharammal @ Gokila challenging the final report, which is now pending committal in P.R.C.No.54 of 2014 on the file of the Judicial Magistrate Court, Uthamapalayam.

(2.) The allegation in the charge sheet is that the deceased was married to one Senthilkumar on 17/6/2007. On 22/6/2014 at about 10.45 a.m, the deceased consumed poison and died at the matrimonial home. On the same day, the defacto complainant, who is the father of the deceased, gave a complaint stating that his son received information at about 10.45 a.m that his sister Gokila was admitted at Chinnamanur Government Hospital after consuming poison and declared dead. The defacto complainant along with his sons and wife went to the hospital and saw the deceased. The defacto complainant, thereafter, at about 12.30 hours gave a complaint to the respondent police stating that he suspected the involvement of his son-in-law, mother and the sister of his son-in-law in the death of his daughter. The respondent police registered FIR in Crime No.339 of 2014 under Sec. 306 IPC. Thereafter, pursuant to the investigation, the charge sheet was filed against the petitioners for the offences under Ss. 306 and 498A IPC.

(3.) This Court at the time of admission in Crl.O.P(MD)No.3572 of 2019, had granted interim stay of the proceedings, by the order dtd. 7/3/2017. Therefore, the case is still pending at the committal stage.