NEELAM RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was married with Sunil Kumar, son of Kitab Singh respondent No. 2 and Savitri respondent No. 3 on 10.11.2002. From the wedlock, two children were born, namely, a daughter Samiksha, who is now three years of age and a son, namely, Parteek, now aged one and a quarter years. Unfortunately on 30.11.2005, Sunil Kumar, husband of the petitioner died. At that moment of time, the petitioner was present in her parents house in Karnal. On learning about the death of her husband, the petitioner allegedly reached her matrimonial home, where her husband was hurriedly cremated. It has further been alleged that the petitioner stayed in the matrimonial home from 1.12.2005 up till 11.12.2005 and her two children were snatched from her.

(2.) LATER on, the police and other family members of Sunil Kumar, lodged FIR No. 203 dated 4.5.2006 against the petitioner under Section 306/34 IPC on the basis of a suicide note, said to have been recovered during the enquiry. On the other hand, the petitioner started alleging that her husband Sunil Kumar had been done to death by respondent Nos. 2 to 5. She went to the Police Station many a time to get an FIR registered but no action was taken. Finally, she has filed a petition under Section 482 Cr.P.C. in this Court, which is now pending for 29.9.2006. She has also filed a petition for seeking quashing of FIR No. 203. The same is also pending for 29.9.2006.

(3.) THE question, whether Sunil Kumar was killed or committed suicide is not the subject matter in the present case, but will be decided in the separate petitions which have been filed in this Court, one by Neelam Rani petitioner and the other by Kitab Singh respondent No. 2. As mentioned above, both these petitions are now pending for 29.9.2006.