AASHISH Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition under Section 482 of the Cr.P.C. for quashment of first information report vide crime No.346/2016 for the offence punishable under Section 498-A , 306 & 34 of IPC registered at Police Station-City Kotwali, Distt.Mandsaur. The petitioner no.1 is husband of the deceased. The petitioner nos.2 and 3 are mother-in-law and father- in-law of the deceased.

(2.) The facts of the case reveal that marriage of petitioner No.1 Aashish took place with Smt. Shaily on 20/01/2003 and unfortunately Smt. Shaily died on account of hanging.

(3.) Learned senior counsel has argued before this Court that at no point of time neither any demand for dowry was made nor the girl was instigated to commit suicide. However, in spite of the aforesaid though the death has taken place on 20/07/2015 and almost after a period of one year FIR was lodged in the matter on 09/06/2016. Undisputedly, all the three petitioners have been granted bail. Petitioner No.2 and 3 have been granted anticipatory bail and petitioner No.1 has granted regular bail.