RAGBIR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C for issuance of directions to Respondents No. 1 and 2 to register a criminal case under Sections 306/120 -B IPC against Respondents No. 5 and 6 for abetting the suicide of Sonu, deceased son of the Petitioner.

(2.) IT is not disputed that the incident relates to the year 2009. Even otherwise, Hon'ble the Supreme Court in the case of Sakiri Vasu v. State of U.P. and Ors. reported as : 2008(2) SCC 409 held in para 27 as under: