PURAN CHITARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the petitioner, are that on 8/2/2018, respondent no.2/complainant submitted a written report before the S.H.O., Police Station, Sheoganj (Arinpur), Sirohi and alleged therein that his brother (deceased Puran Chitara) died by suicide on 7/2/2018 due to abetment by one Shiv Dayal Soni. That his brother (deceased Puran Chitara) wrote a suicide note on Whatsapp, and also made a will with respect to his property. The respondent no.2/complainant further stated that the deceased died by suicide due to an affair between his wife Smt. Lata (present petitioner) and Shiv Dayal Soni.

(3.) Learned counsel for the petitioner submits that the impugned order of framing of the charge against the petitioner herein, deserves to be quashed and set aside, as the learned Court below failed to appreciate the fact that no specific allegation in the impugned F.I.R. nor in the suicide note of the deceased-Puran Chitara, was levelled against the present petitioner, and that the present petitioner is the wife of the deceased-Puran Chitara and their relations were cordial.