KRISHNA MOHAN KUMAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner in the present case is seeking quashing of the first information report dated 14.10.2018 being Gopalpur P.S. Case no. 391 of 2018 for the offence alleged under Section 304(B) of the Indian Penal Code.

(3.) The petitioner is the husband of the deceased. The marriage between the petitioner and the daughter of the informant had taken place on 19.08.2018. Only within two months of the said marriage, the daughter of the informant is said to have hanged herself immediately after a talk on mobile with her husband.