JAGDEV KRISHAN Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PETITIONER has assailed the order dated 15.10.2013 passed by Additional Sessions Judge, Jalandhar whereby order of charge under Section 306 IPC was passed and the petitioner was chargesheeted accordingly for the same offence.

(2.) RESPONDENT No. 2 lodged FIR No. 272 dated 10.12.2012 under Section 306/34 IPC, Police Station Rama Mandi, District Jalandhar. In the said FIR, complainant alleged that his elder daughter Sonia was married to petitioner in the year 1998. Three children took birth from this wedlock. The allegations of harassment and dowry were made and it was alleged that the daughter of the complainant committed suicide by consuming poison due to harassment meted to her by petitioner and his mother.

(3.) IT has been alleged by petitioner that Police without proper investigation filed report under Section 173 Cr.P.C. on 07.02.2013. In the said challan it was mentioned by the Police that organ of deceased Sonia was sent to Medical College, Amritsar and report was awaited. The investigation was statedly pending and according to police on completion thereof, supplementary challan would be presented. In concluding part of the challan it was mentioned that during investigation till date recovery of base bat and handwriting are sufficient material to file challan against petitioner. Additional Sessions Judge, Jalandhar framed charge against petitioner under Section 306 IPC vide order dated 04.03.2013. During course of investigation suicide note was recovered and the same was sent to FSL, Chandigarh for matching configuration with admitted writing of the deceased. The report of FSL, Chandigarh, endorsed the writing on suicide note as well as admitted document to be the same. For ready reference contents of suicide note are reproduced hereasunder: - -