NARESH KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition is being preferred against the order dtd. 16/8/2019 passed by the Additional Sessions Judge, Jalandhar and the charge-sheet dtd. 16/8/2019 whereby a charge for the offence punishable under Sec. 305 IPC has been framed against the petitioner.

(2.) The brief facts of the case as emanating from the pleadings are that FIR No. 34 dtd. 6/2/2019 came to be registered at Police Station Rama Mandi, District Jalandhar for the offence punishable under Sec. 306 IPC. The FIR was registered at the instance of one Rajesh Kumar Mehta who alleged that on the night intervening 05/6/2/2019, his adopted daughter, namely, Tanvi Mehta who was a student of KMV Secondary School, Pathankot Road, Jalandhar, had committed suicide at their house by hanging herself on the ceiling fan. It was alleged that as per the suicide note recovered from the person of the deceased, the extreme steps to commit suicide had been taken on account of the harassment meted-out to the deceased by the petitioner-Naresh Kapoor who was her Mathematics Teacher in school. The copy of the FIR is attached as Annexure P-1 to the present petition.

(3.) During the course of investigation, a suicide note came to be recovered purportedly authored by the deceased. The translated version of the same is attached as Annexure P-4/P-9 to the petition and is reproduced hereinbelow:-