ARVIND SOLANKI Vs. STATE

JUDGEMENT

(1.) THIS revision petition under Section 397 Cr. P. C. seeks quashing of the charges framed on 21. 4. 2005 against the petitioners in FIR No. 303/2004 PS Jhotwara, Jaipur for offences under Sections 498-A and 304-B IPC.

(2.) THE relevant facts are that petitioner Arvind Solanki was married to Smt. Mahisha, daughter of non-petitioner No. 2 at Jodhpur on 19. 5. 2002. On 12. 7. 2004 the committed suicide on the by handing in her room. Petitioner No. 2 father-in-law of the deceased immediately informed the police about the aforesaid incident and also informed non-petitioner No. 2 telephonically about the death of Mahisha. On 19. 7. 2004 non-petitioner No. 2 lodged a complaint at P. S. Jhotwara whereupon the aforesaid FIR came to be registered. It was alleged in the FIR that the petitioners had been harassing the deceased and demanding Rs. 2 lacs as dowry from her mother and were threatening her to kill her if their demand was not met. It was further alleged that they jointly forced deceased Mahisha to commit suicide. After investigation, charge-sheet was filed on 16. 10. 2004. THE case was committed for trial and the learned trial Judge on the basis of the materials on record and after hearing learned counsel for the parties framed charges against the petitioners on 21. 4. 2005 for offences under Sections 498-A and 304-B IPC which order is under challenge in this revision.

(3.) THUS, keeping in view the materials on record as well as the settled law in this behalf, no case for interference in the order framing charges is made out.