ARCHANA DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) Notice issued to respondent No.2 on 11.9.2017 returned unserved as "refused" by the addressee. It is deemed to be served. Considered I.A.Nos.3982/2016 & 3384/2017, applications for taking documents on record. I.A.Nos.3982/2016 & 3384/2017 are allowed. Documents are taken on record.

(2.) This petition has been filed under Section 482 of Cr.P.C for invoking extra ordinary jurisdiction of this Court and to quash the FIR at Crime No.242/2015 registered at Police Station Shahgarh DistrictSagar for offence under Section 306 of IPC against the petitioner.

(3.) Briefly stated the prosecution story is that, Shalu @ Bhaskar Pandey, aged about 22 years, died on 22.4.2015. In the postmortem report dated 22.4.2015, no opinion about the cause of death has been opined. Viscera was preserved for chemical examination. It was sent for chemical examination. The report of the Forensic Laboratory Science received shows that there is Furadan [Carbonate (Pesticide)], which indicates that deceased died due to consumption of certain pesticide.