ZARINA BI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition under Section 482 of Cr.P.C. has been filed by the petitioners to invoke the extra ordinary powers of this Court to quash the proceedings in ST No. 99/10, pending before Sessions Judge, Harda.

(2.) UNDISPUTEDLY, Babbi @ Hamid who committed suicide was husband of petitioner no.2 and son-in-law of petitioner no.1 ,and petitioner no.3 was the brother-in- law.

(3.) LEARNED counsel for the State submits that no interference is called for in this petition as deceased has written a detailed suicidal letter of near about 31/2 pages -3- addressed to Supdt. of Police, and Incharge of Police Station, Harda in which specific allegations have been made against the petitioners.