BALBINA TANDON Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners are the wife and other matrimonial relations of the deceased respectively, who has filed the present revision under Sec. 482 of the Cr.P.C, 1973, to seek an order of this Court quashing the proceedings in connection with Asansol North Police Station Case No.247/2015 dtd. 1/12/2015, under Ss. 306/34 IPC. The connected G.R. case no is G.R 2816 of 2015, now pending before the Court of Additional Chief Judicial Magistrate, Asansol. The crux of the FIR dtd. 1/12/2015 lodged by one Harjindar Singh would be as follows:- The informant declares himself to be the younger brother, deceased of Inderpal Singh. Inderpal Singh himself committed suicide at a residential house of the family situated at Govindpur, near Jubilee Petrol Pump, Post Office Asansol, Police Station Asansol (North), District: Burdwan. He has committed suicide on 29/11/2015 at about 11.00 a.m. The informant alleged in the FIR that due to severe mental torture perpetrated by the present petitioners and they having abetted the victim for suicide, the victim has met with the fateful end of his life. The informant in his FIR as well as the investigating authority during investigation have heavily relied on the 'suicide note' left by the victim, before his death.

(2.) Pursuant to the said FIR the police case as mentioned above was registered and investigated.

(3.) Charge sheet dtd. 30/4/2016 was submitted arraying all the present petitioners as accused persons, on the allegations that torture inflicted by them has prompted the victim to commit suicide and thus the present petitioners have abated his fateful death and an offence under Sec. 306 IPC has been committed by all the present petitioners in furtherance of their common intentions.