NET RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition has been filed by the petitioner under Section 482 Cr.P.C. for quashing of the FIR No. 109/2020 registered at Police Station Manpur District Dausa for the offences under Section 498-A and 304-B IPC.

(2.) Brief facts of the case are that the complainant who is father of the deceased (Sonam Meena) lodged an FIR against the petitioner at Police Station Manpur District Dausa, alleging therein that the petitioner and his family members were regularly torturing her daughter for dowry, on account of which her daughter committed suicide. During the course of investigation the police has recorded statements of numbers of persons including mother and brother of the deceased who in their statement recorded under Section 161Cr.P.C. have specifically alleged against the petitioner with regard to demand of dowry and after investigation, investigating agency has also found that offence under Section 498A and 304B IPC is made out against the accused petitioner.

(3.) Counsel for the petitioner submitted that the deceased had committed suicide at her own and there is no role of the petitioner in her wrong action.