SHER SINGH Vs. SANDEEP KUMAR AND OTHERS

JUDGEMENT

(1.) The contour of the facts, material and evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially on the complaint of petitioner-complainant Sher Singh son of Lalu Ram(for brevity "the complainant"), a criminal case was registered against the private respondents accused, by virtue of FIR No.149 dated 24.02.2010, on accusation of having committed the offences punishable under Sections 306 and 34 IPC, by the police of Police Station City Yamuna Nagar.

(2.) The case of the prosecution, in brief, insofar as relevant was that Rinku son of the complainant had love affairs with Menka, daughter of Ilam chand accused. On 23.02.2010 at about 8 PM, the complainant had noticed that the private respondents accused were quarreling with his son Rinku in the street. He intervened and his son returned to the home.

(3.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that Rinku committed suicide and the private respondents-accused have abetted the commission of the pointed offences. In the background of these allegations and in the wake of statement(Ex.PW5/A) of the complainant, the present criminal case was registered against the private respondents-accused, in the manner described hereinabove.