RAJINDER KAUR Vs. STATE OF M P

JUDGEMENT

(1.) This petition has been filed for quashing of FIR against the petitioner in connection with Crime No.613/2010 registered under under Sections 302,498-A and 120-B and 34 of IPC. She is sister of the husband of the deceased and is resident of Gujarat, while the deceased died at Indore.

(2.) According to the prosecution story, on 14.08.2010, deceased Navindra Kaur @ Minti Kaur was admitted to the Charak Hospital as a case of suspected poisoning, hence on report FIR was lodged at Rajnamcha no.1206/2010. During investigation, it was found that the deceased Navindra Kaur @ Minti Kaur was suffering from leucorrhea. Her nanad (sister-in-law) was also suffering from leucorrhea. She gave her two tablets sometime before stating that she was also having same disease and by these tablets she was cured, hence deceased could also consume them.

(3.) On 14.08.2010, deceased was having some pain in the waist and was suffering from discharge of leucorrhea, therefore, she consumed both tablets given by Rinu Sonane, thereafter, she felt uneasiness, and phoned to her brother who informed to her husband and thereafter, her husband took her to hospital, where her dying declaration was recorded, in which she informed that she had consumed the above tablets and also informed, that her mother-in-law and sister-in-law were behaving cruelly with her. They forced her to live with her husband and assured they will given her money till her husband is well settled but they have not given the expenses for last three months, therefore, she is having great difficulty . Thereafter, she succumbed to death on 15.08.2010. Hence the above offence was registered.