DHANNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C., praying that case F.I.R. No. 85/2012 registered at P.S. Ratan Nagar, District Churu for offence under Section 306 I.P.C., be quashed. Counsel for the petitioner has drawn my attention to the order dated 16.4.2013, whereby office was directed to correct the number of F.I.R. from 88/2012 to 85/2012.

(2.) Briefly stated, complainant-respondent No. 2, Smt. Rami in the written complaint submitted under Section 156(3) Cr.P.C. had alleged that the petitioner had submitted a complaint against her husband that he had raised construction of the house by wrongly obtaining financial assistance and aid from the Government under Indira Aawas Scheme.

(3.) Primary grievance of the complainant in the impugned F.I.R. is that the deceased felt harassed due to false complaint made by the petitioner, and therefore, had committed suicide. It is not denied that in pursuance of the complaint filed by the petitioner, a notice was issued by the lawful authorities to the deceased and deceased had filed reply thereto. It is further alleged in the complaint that the petitioner had demanded amount from deceased for withdrawing the complaint.