PINTU @ VIRENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed against the order dated 4-4-2017 passed by J.M.F.C. Ambah, District Morena, thereby taking cognizance for offence under Section 306 of I.P.C. against the applicant.

(2.) The necessary facts for the disposal of the present application in short are that the police filed a chargesheet against 4 persons, namely Smt. Saroj, Smt. Sheela Devi, Kamal Kishore and Gautam Singh for offence under Section 306, 34 of I.P.C.

(3.) The allegations in short are that the deceased was the husband of co-accused Smt. Saroj and Smt. Sheela was the mother-in-law of the deceased whereas the co-accused Kamal Kishore is the brother-in-law of the deceased and Gautam was the husband of sister-in-law of the deceased.