BHEEKARAN Vs. STATE

JUDGEMENT

(1.) Petitioner accused in Criminal Case No. 1215/06 before the Court of Additional Chief Judicial Magistrate No. 3, Jodhpur, preferring this petition requests for quashing the proceedings of above criminal case.

(2.) The short facts alleged appear to be that one Dinesh Nath married in Nov., 2005 committed suicide on 1.1.2006 for which proceedings under section 174, Code Criminal Procedure registered and afterwards on complaint of deceased's father, F.I.R. No. 19/06 registered for offences of section 306 Indian Penal Code against Dinesh Nath's in-laws. On conclusion of investigation, negative report under section 173, Code Criminal Procedure submitted. After hearing the complainant respondent No. 2, learned Magistrate, vide order dated 10.8.2006 taking cognizance for offence under section 306 Indian Penal Code registered case against the petitioners who are father-in-law, mother-in-law and grand father-in-law of deceased.

(3.) The revision challenging the order of cognizance being No. 1042/06 was dismissed by learned Additional Sessions Judge vide order dated 15.1.2007. Consequently preferred this petition.