SHYAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant miscellaneous petition has been filed by the petitioner complainant seeking a direction for fair investigation of F.I.R. No. 113/2012 registered at P.S. Ratangarh District Churu.

(2.) During the pendency of the miscellaneous petition, a charge sheet was filed after investigation by the C.I.D. (CB) and then another application was moved by the petitioner seeking a direction for sending the matter for further investigation to the C.B.I.

(3.) Succinctly stated the facts of the case are that the petitioner's daughter Geeta was married to Vijay Kumar on 27.3.2011. She succumbed to unnatural death at her marital home on 19.3.2012. The petitioner and his other relatives immediately reached the scene of the occurrence and he was informed by the in laws that Geeta had fallen into a water tank and expired as a result thereof. Smt. Geeta was carrying a pregnancy of 8 months at the time of her death. The petitioner filed a first information report at P.S. Ratangarh with the allegation that all the marital relations of Geeta including her husband, father-in-law, sister-in-law, mother-in-law were continuously harassing and torturing the deceased for demand of dowry. A specific reference was made in the F.I.R. that Geeta called the complainant on 17.3.2012 and told him that her marital relations were conspiring to kill her and that she was being pressurised in relation to the demand of a sum of Rs. 4 lacs. On 19.3.2012, he received the information about Geeta's unnatural death. On the basis of the report, F.I.R. No. 113/2012 was registered at P.S. Ratangarh and the investigation commenced.