MEERA SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for quashment of FIR in Crime No.52/2021 registered at Police Station Seondha, District Datia for offence under Ss. 323, 498-A, 506/34 of IPC read with Sec. 3/4 of the Dowry Prohibition Act.

(2.) Before adverting to the facts of the case, this Court would like to point out certain disturbing facts. On 7/2/2022, the counsel for the applicants had made a statement that the applicant no.3-Pankaj Soni has expired, therefore, a week's time may be granted to file necessary application for deleting his name. Thereafter, the applicants filed IA No. 3180/2022 seeking recall of the order dtd. 7/2/2022 on the ground that by mistake the counsel for the applicants had made a false statement that applicant no.3-Pankaj Soni has expired, but in fact he is still alive. Since the statement regarding death of applicant no.3 was made by a Lawyer having a considerable long period of standing in the Bar and, therefore, it cannot be presumed that it was a rash and negligent act on the part of the counsel. It was deliberately made most probably in order to seek adjournment. A new method of killing their own client for the purpose of Bench hunting cannot be appreciated and should be avoided. It is hoped and believed that before making any statement regarding the death of a litigant, the counsel would make out thorough search and would not make false statement in order to get the matter adjourned.

(3.) Be that as it may.