MAHENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 482 of Crimial P.C. has been filed for quashing the FIR in Crime No.392/2014 registered by Police Station Murar, District Gwalior for offences punishable under Sections 306, 498-A of IPC.

(2.) The State counsel is heard and perused the case diary.

(3.) From the perusal of the case diary it is apparent that a written complaint was made by Rajesh Singh to the SHO, Police Station Gormi, District Bhind on 11.4.2014 alleging that his cousin sister Meena was married to Sunil Singh and who was residing along with her children in Kashipura, Gwalior. Today at 2:30 in the night an information was received that Meena has committed suicide by hanging. After receiving the information they reached to Kutroli because these persons with an intention to perform the last rites of the dead body had brought the dead body to Kutroli and the dead body is kept in the matrimonial house of Meena. On the complaint made by the complainant Rajesh, inquest report was prepared. Postmortem of the dead body was done. As the incident was alleged to have been taken place within the jurisdiction of Police Station Murar, therefore, the file was sent to the said Police Station. The statements of the witnesses were recorded and subsequently a FIR was registered on 29.4.2014 against the applicant and co-accused persons for offences punishable under Sections 306, 498-A, 34 of IPC.