CHARANJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have sought quashing of proceedings in Sessions Trial No. 43 of 2018, titled as State vs. Charanjeet Singh and others, pending in the Court of learned Additional Sessions Judge-II, Mandi on the ground that no case is instituted against the petitioners under Ss. 306 and 34 of the IPC.

(2.) It is averred that petitioner No. 6, who is the real sister of petitioner No. 1, married to one Shri Ram Saran son of Punnu Ram for the last 13 years. The relationship between them was strained to the extent that not only they were not talking to each other but were also not sharing food and maintaining marital relations. Ram Saran alongwith family members and relatives including respondent No. 2 Shiv Ram had been continuously harassing petitioner No. 6 mentally and physically for the last 12 years. This compelled the mother of petitioner No. 6 to register FIR No. 229 of 2016 against Ram Saran (husband of petitioner No. 6) on 25/8/2016 under Ss. 498A, 354A, 323 and 34 IPC at Police Station Balh, District Mandi, H.P.

(3.) It is further averred that the deceased Ram Saran was a man of feeble mind and weak heart and, therefore, must have got scared of the contemplated police interrogation in the aforesaid FIR and due to feeling of guilt, anguish and frustration, he took the extreme steps of committing suicide for which the petitioners cannot be held responsible in any manner.