JITENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 07/2023, dtd. 10/1/2023, registered under Sec. 306 of the Indian Penal Code, at Police Station Rohru, District Shimla, H.P.

(2.) Petitioner is in custody since 10/1/2023.

(3.) The allegation against the petitioner is that he has abetted the suicide committed by his wife on 7/1/2023. The matter was reported to the police on 10/1/2023 by the father of the deceased. It is alleged that petitioner was residing with his wife (deceased) and son at Rohru in a rented accommodation. He was habitual of drinking and used to harass the deceased in intoxicated condition. The complainant has alleged that deceased had made so many complaints to him but till the date of death of the deceased, no complaint had been made to any other authority whosoever.