CHET RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner-Chet Ram has filed this petition under Section 482 Cr.P.C. with following substantive prayers:-

(2.) It is the case of the petitioner that his daughter Krishna was married to Mahavir son of Babu Lal 14 years ago. The couple has two sons. Initially, Mahavir was driving a TATA Ace a commercial vehicle on rent and thereafter he purchased one. Since, due to financial problems, installment of the vehicle could not be deposited, therefore, Mahavir quarelled with his daughter Krishna who later on died.

(3.) Petitioner prays that a case under Section 302 IPC should be registered against Mahavir.