MANORAMA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed for quashment of First Information Report and subsequent proceedings arising out of First Information Report registered at Crime No.59/2017 for offences under Section 498-A, 306 and 34 of the Indian Penal Code, 1860.

(2.) The facts of the case reveal that the petitioner No.1 is the grand mother of petitioner No.5 Kapil Sharma, who was married to Monica Sharma (deceased), the petitioner No.2 is the father of the petitioner No.5, petitioner No.3 is the mother of petitioner No.5, petitioner No.4 is uncle of petitioner No.5 and petitioner No.5 is the husband of the deceased.

(3.) A marriage took place between the petitioner No.5 Kapil Sharma and the deceased wife Monica Sharma on 12/05/2009 and they were living happily in a joint family at Indore. A child was born out of the wedlock in the year 2010. An unfortunate incident took place on 26/10/2016 in the matrimonial house of Smt. Monica Sharma. She committed suicide by hanging. The death of Smt. Monica Sharma was inquired / investigated after registering an inquest under Section 174 of the Code of Criminal Procedure, 1973 and a postmortem was done by the specialist. The reason assigned for death is Asphyxia as a result of ante mortem hanging.