RATNA RAM Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal misc. petitions have been filed on behalf of the petitioners with a prayer for quashing FIR No.9/2018 dated 21.1.2018 of Police Station Soorpaliya, Distt. Nagaur for the offences punishable under Section 306 IPC and Sections 3(1)(p) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, 2015 against them.

(2.) The aforementioned FIR is lodged at the instance of complainant-respondent No.2 with the allegation that his son Gena Ram, daughter-in-law Santosh, grand son Ganpat Singh and grand daughter Sumitra have committed suicide on 21.1.2018 on account of constant harassment by the petitioners Ratna Ram, Radha Kishan and Bhanwaru Khan.

(3.) Pursuant to registration of the aforementioned FIR, the police have started investigation and the same is pending.