ANJANI KUMAR, SON OF NATHUNI RAM RESIDENT OF PATEL NAGAR, HATIA GALI NO. 5, P.O. HATIA P.S. JAGANNATHPUR, DISTRICT RANCHI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Invoking the revisional jurisdiction of this Court under Sections 397 and 401 of the Code of Criminal Procedure (in short 'the Code') the petitioner has questioned the legality of the order dated 22.04.2015 passed by Additional Sessions Judge-II, Bokaro in S.T. No.16 of 2015 arising out of Chas P.S. Case No.199 of 2013 whereby and where under the petition filed by the petitioner under Sec. 227 of the Code for his discharge under Sec. 306/34 of the Indian Penal Code, is rejected.

(2.) The factual score as depicted in the First Information Report lodged at the instance of one Keshav Prasad, the father of the deceased-Manisha, in short, is that her daughter Manisha was married with this petitioner on 02.03.2012 but since after marriage his daughter was subjected to physical and mental cruelty at the hands of the petitioner and other accused persons including in-laws and thereafter she started living in her Naihar and on 28.06.2013 at about 5.00 p.m. she committed suicide by hanging herself and left one suicidal note duly signed by her.

(3.) After completion of the investigation, charge-sheet was submitted against this petitioner and the case was committed to the court of Sessions where this petitioner filed a petition for his discharge under Sec. 227 of the Code which was rejected by the court below vide order dated 22.04.2015 holding that there is sufficient material to show that prima facie case is made out against the accused under Sec. 306 of the Indian Penal Code. Hence, this revision.