BALVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been filed by the accused petitioners against the order dated 08.12.2015 passed by the Learned Additional Sessions Judge No. 2 with the following prayer:

(2.) Any other appropriate order or directions which this Hon’ble Court deems just and proper may kindly be passed in favour of the petitioner.

(3.) The brief facts of the case are that Shri Abhimanu Singh (co-accused) was married with Renu (since deceased) daughter of non-petitioner No.2-complainant. Both loved each other and were living happily. Abhimanyu Singh had got some information regarding some illicit relations of his wife Renu with some persons, namely; Shrawan Nayak, Tara Nayak, Imran, prior to the marriage. When this fact came to the knowledge of Abhimanyu Singh, he enquired about truthfulness of the information. Renu, his wife admitted each and every thing. Since, such activities of illicit relations of Renu with other persons related prior to her marriage, therefore, her husband Abhimanyu Singh did not take the matter seriously and also advised his wife Renu to forget all these facts and for future to lead her married life peacefully and sincerely. However, Smt. Renu, daughter of complainant, was under deep depression and threats especially from one Imran. Renu used to remain perturbed. On account of such disturbances of peace of Renu due to her premarital relations, on 27.11.2014, in the morning, Renu committed suicide by hanging. The family members of Renu were informed about the incident and the police were also informed about the incident. The postmortem of the dead body was also conducted.