JEETU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed under Sec. 528 of BNSS for quashing the FIR No. 56/2025 registered with police station Pachewar, District Tonk for the offences under Ss. 80(2) and 3(5) of BNS.

(2.) Pursuant to the order dtd. 25/4/2025, the Investigating officer Mr. Ashish Kumar is present in person before the court and submitted the factual report. The same is taken on record.

(3.) It is stated by Investigating Officer that prima facie offence under Sec. 80(2) is not made out against the petitioners. The police after investigation did not find commission of offence against petitioner Nos. 2 to 5 for the offences under Sec. 85 and 3(5) of BNS. It is further stated that against petitioner No. 1 Jeetu offences under Sec. 108 and 85 of the BNS is made out. It is also stated that deceased committed suicide after having dispute with her husband (Petitioner No. 1). There is no evidence to the fact that soon before the death of the deceased petitioners harassed the deceased and instigated her which resulted into her suicidal death and in the PMR no injuries were found at the body of the deceased. Investigating officer has also admitted the fact that there was no demand of dowry by the petitioners.