BRIJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner-complainant has preferred this revision petition aggrieved by order dated 16.05.2018 passed by Additional District Judge Woman Atrocities Cases No.2, Jaipur Metropolitan, Jaipur, whereby the Court below has rejected the prayer of complainant for sending the matter for re-investigation and has refused to take cognizance against respondents No.3 to 7. Petitioner has also challenged the order vide which charges have been framed under Section 498-A and 306 of I.P.C. and in alternative under Section 304-B of I.P.C. Prayer in this regard is that charges should have been framed under Section 304-B, 498-A, 406, 201 and 120-B of I.P.C. Aggrieved by the same order petitioner Mukesh Budhania has preferred revision petition for quashing and setting-aside the order dated 16.05.2018. As both the revision petitions pertain to common order, both are decided by this common order.

(2.) In brief the factual matrix of the case are that an FIR No.193/2017 was registered at Police Station Mahesh Nagar, Jaipur (South) with the allegation that complainant's daughter has been killed by her in-laws namely; Mukesh Budaniya, Ramnath, Satyanarayan and other family members for not being able to meet their demand for dowry. Petitioner-Complainant apprehending collusion of the Investigating Officer with the accused-persons filed a Criminal Misc.Petition and High Court directed the Investigating Officer to make fair investigation. The Investigating Officer filed charge-sheet only against Mukesh Budaniya. The complainant thereafter, moved an application under Section 193 Cr.P.C. for taking cognizance against other accused- persons i.e. respondents No.3 to 7. The said application was dismissed by the Court below.

(3.) It is contended by the counsel for the petitioner that the marriage of petitioner's daughter with Mukesh Budaniya took place on 05.02.2014. She was continuously harassed on the ground of dowry. On 30.04.2017 Ramnath, father-in-law of the deceased rang up the petitioner and demanded dowry or to face the consequences. Complainant met Ramnath and Satyanarayan and assured them that he would try to arrange for the amount of Rs. 2 lacs which was demanded by Ramnath. On the same day at 8.50 pm, Mukesh informed the petitioner-complainant that his daughter Shaifali has died. Petitioner immediately rushed to her daughter's house, he found that her in-laws were busy in their routine work. They were shocked to find Shaifali lying died on her bed. The FSL Mobile team which came to the spot took finger prints of the deceased and lifted finger prints the ceiling fan. After considering the width of the ligature marks on the body of the deceased, the Mobile FSL team opined that the same was not caused by Chunni. It is contended that the Court below has in summary manner dismissed the application under Section 193 Cr.P.C. without assigning any reason and has erred in framing charges in the alternative under Section 304-B IPC against Mukesh Budhaniya.