MANJU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Daga, learned counsel for the applicants and learned A.G.A. for the State.

(2.) This application u/s 482 Cr.P.C. has been filed against the orders dated 20.01.2020 and 06.02.2020 passed by learned Additional District & Sessions Judge (F.T.C.), constituted under the 14th Financial Commission, Jhansi in Sessions Trial No. 281 of 2019, (State of U.P. Vs. Arvind Kushwaha and others), under Sections 498A, 304B I.P.C. and Section 3/4 D.P. Act, Police Station Kotwali, District Jhansi, (arising out of Case Crime No. 281 of 2019).

(3.) Brief facts of the case are that the marriage of daughter of informant was solemnized with Arvind (brother of applicant no. 1) on 27.06.2018 according to Hindu Rites and Rituals. The informant had given dowry as per his capacity, but the applicants along with other family members were harassing the deceased Poonam for non-fulfillment of additional dowry demand. On 17.05.2019, at about 06:00 p.m., informant's daughter Neha received a phone call from Arvind (husband of the deceased) on which information was given that her sister Poonam had committed suicide by hanging herself and she was admitted in the hospital. On receiving such an information, when the family members of the deceased reached the hospital, they found that Poonam had already expired. Therefore, an F.I.R. was lodged on 17.05.2019 against 8 persons who are husband as well as other family members alleging therein that the accused persons namely, Arvind, Ramesh Chandra, Savitri Devi, Smt. Manju, Smt. Vinita, Kumari Arti, Govind and Ravi has done to death informant's daughter. After lodging of the F.I.R., inquest proceedings were conducted and post-mortem was also conducted.?