VIPIN KUMAR Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under section 483 of the Criminal Procedure Code by Vipin Kumar and others for quashing the first information report No. 367 dated 16.5.1991 under section 304-B I.P.C. registered at Police Station, City Karnal.

(2.) THE facts of the case are that Vipin Kumar was married to Meenakshi deceased, daughter of Kalyan Chand respondent No. 2 on 12.12.1990. Meenakshi revealed to the petitioners that before her marriage, she was getting treatment from Dr. Bhalla of Karnal for mental ailment. On account of this mental illness she often quarrelled with the petitioners on minor issues. Sometimes she sent objectionable messages to her parents. On 11.4.1991 parents of Meenakshi came with the police and took her with them. A report was recorded in the daily diary register of the police station regarding this incident. On 16.5.1991 Meenakshi died at the residence of her maternal uncle at Karnal but father of the deceased got a case registered under section 304-B I. P. C. against the petitioners. The petitioners alleged that the first information report did not reveal that they had played any role in compelling Meenakshi to end her life. In fact she committed suicide as she was not properly looked after by her parents and also on account of her mental illness. There was in fact no definite evidence that Meenakshi had committed suicide. She had fallen from the roof and after the alleged fall she was not taken to any Government Hospital and was rather taken to a private nursing home, which caused suspicion regarding her committing suicide.

(3.) I have heard the counsel for the parties.