SURENDER SINGH Vs. STATE

JUDGEMENT

(1.) This is an unusual case in which the role that has been played by the police cannot be appreciated.

(2.) Mst.Veero Kaur, wife of the accused-petitioner committed suicide on 16.3.2010 at her in-law's place in village Bhojpur of Bharatpur district. Her family members arrived at the place of her in-laws on that very day. A written application signed by real uncle of the deceased, her father having already died, and cosigned by her brother, her maternal uncle, her cousins, both from maternal and paternal side, and several other villagers was submitted to SHO, Police Station Gopalgarh that she died natural death and that they did not want any action in the matter. SHO made an entry in the Rojnamcha Aam at S.No.530 at 1.05 PM on 17.3.2010 to the effect that since both parties did not want postmortem of the dead body as this was a case of natural death and they had no doubt about the death having taken place in natural course, the matter was closed and dead body of Mst.Veero Kaur was allowed to be cremated.

(3.) It so happened that mother of the deceased Mst.Veero Kaur did not agree to this and filed a criminal complaint on 20.3.2010 in the Court concerned which was sent for investigation to the Police Station Gopalgarh, District Bharatpur for investigation under section 156(3) of Crimial P.C. On that basis, a regular first information report was chalked out and registered as FIR No.39/2010 on 24.3.2010 for offences under section 304B, 201 and 120B of IPC.