BHUPENDRA SINGH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This misc. petition under Sec. 482, Crimial P.C. has been filed against t I i order dated 20.5.2011 whereby charges have been framed against the present petitioner for the offences under Sections 498-A and 304-B, I.P.C.

(2.) The short facts of the case are that a complaint has been filed before the Police Station, Chhoti Sadri, where it has been stated that Bheru Kanwar @ Dadam Kanwar was married to present petitioner, who was reported to be died on 30.1.2005. It was further stated that mother-in-law and brother-in-law of the deceased were demanding dowry and due to demand of dowry and torturing by mother-in-law and brother-in-law, Dadam Kanwar had died. It was also suspected that the poison has been administered to the deceased. On this information, F.I.R. No. 62/2005 has been registered and after investigation, charge-sheet has been filed against mother-in-law Dhan Kanwar and brother-in-law Vikram Singh on 6.6.2006. Thereafter on 10.10.2006, S.H.O. of Police Station, Chhoti Sadri moved an application before the Addl. Chief Judicial Magistrate, Chhoti Sadri that he wants to further investigate the matter. The application was rejected by the trial Court but the present petitioner has been arrested and after investigation, an additional charge-sheet has been filed against the present petitioner.

(3.) Heard teamed counsel for the parties.