SOM PARKASH MEHTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS case was registered vide First Information Report No. 32 dated 12.8.1987, Police Station Lalru, District Patiala under Sections 498A and 304A of the Indian Penal Code, on an application made by Vijay Kumar Sharma brother of Shrimati Saroj (deceased), addressed to the Director General of Police Punjab.

(2.) IN this case learned counsel for the petitioner was heard on 21.9.1987 and notice was issued to the Advocate-General, Punjab for 1.10.1987 on which date the learned counsel for the State sougth an adjournment and the case was posted for 13.10.1987. On that date also the learned State counsel sought adjournment to produce the papers to show the steps taken by the complainant after 4.3.1987 till 11.3.1987. This time was given to enable him to find out if any complaint was made immediately after the death of Smt. Saroj. On that date it was represented on behalf of the State that the present complainant had been making allegations against the petitioner right from the date of death of Smt. Saroj and complaint made by him on 11.3.1987 was not the first complaint.

(3.) THE basis of the First Information Report is quite lengthy and the facts in detail have been given. The date of likely birth of a child is said to have been given by Ranbir Mehta, husband of Smt. Saroj (deceased) when he came to the house of the complainant on 15.2.1987.