SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred against the order dtd. 6/1/2022 passed by the Sessions Judge, Fatehgarh Sahib whereby the application filed by the petitioner/accused under Sec. 227 Cr.P.C. for discharging him for the offence punishable under Sec. 306 IPC in FIR No.253 dtd. 31/12/2019, Police Station Mandi Gobindgarh, District Fatehgarh Sahib has been dismissed.

(2.) The brief facts of the case are that one Dheeraj @ Happy consumed poison on the night of 30/11/2019. His wife Tarundeep Kaur got recorded a GD No.30 dtd. 1/12/2019 stating that her husband had been ill for about a week. She had been told by her mother-in-law on the phone that she (Tarundeep Kaur) should return back as her husband was very sick and was being taken to the doctor for treatment. When she returned back and went to Apollo Hospital, Ludhiana she came to know that her husband had initially been taken to Khanna Nursing Home, Khanna from where he had been referred to Dayanand Hospital, Ludhiana. However, as the condition of her husband was serious, he had been to Apollo Hospital, Ludhiana where he was brought dead. The incident had taken place because her husband had been ill for many days. No one was to be blamed and they did not wish to initiate any legal proceedings against anyone. The copy of the GD No.30 dtd. 1/12/2019 is attached as Annexure P-1 to the petition.

(3.) The inquest report was prepared wherein it was recorded that there was no foul play in the death of the deceased and the cause of death was described as natural. The copy of the Inquest Report is attached as Annexure P-2 to the petition.