ALKA GREWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is conceded by both the counsel that the petition may be finally decided at this stage.

(2.) The petitioner has been charge sheeted for offence punishable u/S. 306, IPC. Her husband Rakesh Grewal committed suicide on 1-2-96 by hanging himself in his own house. He was married to the petitioner on 26-7-92. They lived together till 23-3-93 and then separated. The husband filed the divorce suit against her on ground of unchastity as she developed illicit relationship with one Dhanraj Choudhary, advocate. That suit was pending still when he committed suicide. The suicide note written by the deceased was found in the house on 3-4-96 wherein he has stated in what circumstances he committed suicide. The narration is that this lady was behaving in immoral manner having sexual connections with Dhanraj and on objection by the husband, her mother was creating a scene and declaring that this was the free-will of the girl and he was nobody to object. All this had pained him and in order to avoid all these unfortunate circumstances he ended his life.

(3.) The prosecution had cited only 5 witnesses. They are mother, 2 sisters, father and neighbour of the deceased apart from the post-mortem report.