LATA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicants and learned A.G.A for the State.

(2.) This application under Section 482 Cr.P.C. has been filed by the applicants for quashing the charge sheet dated 12.6.2020 in Case No.591 of 2020 (State Vs. Lata Devi and another) arising out of Case Crime No.55 of 2020 under Sections 306, 109, 511 IPC, P.S. Mahila Thana, District Aligarh as well as cognizance order dated 20.7.2020 passed by Additional Chief Judicial Magistrate-VII, Aligarh.

(3.) The learned counsel for the applicants submits that the first information report against the applicants has been lodged under Section 306, 109, 511 I.P.C. on account of the fact that the applicant no.2 had earlier lodged a first information report dated 7th May, 2020 against one Ajeet and Vijay Kumar. However, no action was been taken and as such on 6th June, 2020 the applicants went to the office of the Senior Superintendent of Police, Aligarh where it is alleged that the applicant no.2 has abetted the applicant no.1 to commit suicide and on the basis thereof, the applicant no.2 took kerosene oil and was attempting to commit suicide when the Constable Vineeta intervened and by force avoided the unhappy situation and on inquiry, it is revealed that the aforesaid two persons are the applicants, who have been forcing the office of Senior Superintendent of Police, Aligarh to complete the investigation in the earlier first information report.