SANGITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present criminal revision under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, being aggrieved by the impugned order dtd. 3/4/2024 passed by First Additional Sessions Judge, Sardarpur, District-Dhar (MP), whereby the learned Judge has framed the charge against the petitioner under Sec. 306 of Indian Penal Code, 1860 (for short 'IPC').

(2.) Facts of the case in nutshell is that the petitioner and deceased are husband and wife and their marriage was solemnized on 27/4/2022 under Hindu rites and rituals. Out of their wedlock, a daughter was born. The petitioner and deceased are well educated. The petitioner was working as Teacher in a government school and the husband of the petitioner was working as Labor at Rajgarh, Dhar (MP). The petitioner and her deceased husband are resided at Rajgarh in the rented house for the last six months. It is stated that petitioner used to harass her husband for doing the household chores. One fateful day on 27/12/2023, the husband of petitioner committed suicide by hanging himself in the residential house. On the same day the police authorities had registered the merg intimation No.70/23 and took the merg statements of the family members of the deceased person and after the lapse of 21 days, the police authorities had registered the FIR on 16/1/2024 against the petitioner under Sec. 306 of IPC.

(3.) After the registration of aforesaid FIR against the present petitioner, the petitioner had filed the bail application before the trial court and on 27/2/2024, the trial court had granted bail to the petitioner. After due investigation, the police authorities had filed the chargesheet before the trial court on 13/2/2024 and the concerned court has thereafter has framed the charge against the present petitioner under Sec. 306 IPC.