MEENA DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal revision has been preferred by petitioners being aggrieved by the order dated 20-5-2013 passed by Additional Sessions Judge, Ambah, District Morena in Sessions Trial No. 190/2013, whereby charge was framed under Section 306 of IPC against the petitioners. The material facts of the petition are that Ku. Pooja died on 4-2-2013 at about 5:00 a.m., under the jurisdiction of Police Station Porsa, District Morena. She was found hanging in the room with the help of her duppatta in the ceiling fan. It is alleged that the petitioner No. 2-Sher Singh had an affair with Pooja and he wanted to marry with her. But Pooja did not want to marry Sher Singh. Petitioner No. 1-Meena Devi is the Bhabi (sister-in-law) of the petitioner No. 2-Sher Singh, and is resident of Village Tarsama. It is alleged that on 3-2-2013 at about 8:00 p.m., petitioner No. 1-Meena Devi took Pooja to her home, thereafter, Pooja did not return to her house. At about 10:00 p.m., when Soma Devi went to Meena Devi's house, she told her that Pooja has not come to her house.

(2.) At about 3:00 a.m., petitioner No. 1-Meena Devi came to drop Pooja at her house. On query from Soma Devi, Pooja told her that she has no business to know where she had gone. Soma informed the same to the father of deceased Pooja. In the morning, when Soma Devi returned home after attending the call of nature, she found Pooja hanging on the fan by her Duppatta. By the time when she was brought down, she was dead. Meena Devi-petitioner No. 1 and her brother-in-law, Sher Singh-petitioner No. 2 were pressurising Pooja to marry with Sher Singh. Because of the harassments by the petitioners, deceased Pooja committed suicide.

(3.) Learned ASJ, Ambah, District Morena, under Section 306 of IPC framed charge by the impugned order against the petitioners vide order dated 25-2-2013.