PANNALAL SAHGAL Vs. VEER SHAN VERMA

JUDGEMENT

(1.) THIS petition is by a desperate father, whose daughter Smt. Dr. Verma, married to respondent NO.1 Dr. Veer Bhan Verma, died under suspicious circumstances. As a letter petition it was filed under section 482 Cr. P.C. This Court under the writ jurisdiction, entertained the letter petition under Article 227 of the Constitution for seeking a direction of a fresh investigation that too, through some higher agency than Railway Police.

(2.) THE deceased Dr. Neena Verma was married to respondent No.1 Dr. Veer Bhan Verma in the year 1977 and the dead body of Dr. Mrs. Neena Verma was found on the Railway track near Birla Nagar Railway Station, Gwalior, on 15.5.89.

(3.) ON investigating the Marg. the Police found that an offence under section 398 -A/306 I.P.C. was committed by the respondents 1 and 2 as even from the version of petitioner and his wife Dr. Neena was being teased for poor dowry and subsequently on completing the investigation, the case was challaned against the respondent No.1 and his mother by the police in the Court, which was committed to the Sessions Court for trial.