MAHENDRA KUMAR JAIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is the father of the deceased victim. The victim was married to one Kushal Agarwal on February 9, 2020. Records reveal that there were instances when the deceased had met her parents time and again soon after the marriage and intimated them about the alleged physical and mental torture inflicted by her husband and the alleged debauchery the husband had indulged in.

(2.) It appears that the parents did not pay much attention to such complaints and ultimately on February 16, 2021 the petitioner received a call from the mother-in-law of the deceased, informing him that his daughter had fallen from the terrace of her matrimonial home and was taken to Woodlands Hospital.

(3.) The victim succumbed her injuries on the same day. A whatsapp message was received by the petitioner. It was sent by his deceased daughter, which reads as follows:-