JAREENA KHAN Vs. SHAILENDRA PAGARE

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Crimial P.C. against the order dated 05/07/2011 passed by First Additional Sessions Judge, Bhind in Criminal Revision No.64/2011 arising out of order dated 29/03/2011 passed by JMFC, Bhind in Unregistered Complaint Case No./2011.

(2.) The necessary facts for the disposal of this application are that the applicant/complainant filed a criminal complaint under Sec. 200 of Crimial P.C. against the respondents for offences punishable under Sections 306,120-B and 166 of IPC.

(3.) It was alleged that her husband Akram Khan was working on the post of Food Inspector and he was transferred from Bhind to Indore but the respondents, who were his senior officers, did not relieve him and were unnecessarily harassing him as a result of which her husband committed suicide. On these allegations, it was alleged by the applicant that the respondents have committed offences punishable under Sections 306,120-B and 166 of IPC. The Trial Court, by order dated 29/03/2011, considered the application filed under Sec. 156(3) of Crimial P.C. of the complainant/applicant and allowed the same and directed the Police Station-City Kotwali, Bhind to register the offences and conduct the investigation. It was further directed that the charge-sheet be filed.