- (1.) Leave granted.
(2.) These appeals at the instance of the complainant/informant (the brother of the deceased, Madhu Devi) are directed against the judgment and order dated August 22, 2008, passed by the Madras High Court whereby it quashed the charges under Sections 498A, 306 and 304B/34 of the Indian Penal Code, (for short, "the IPC") and Sections 3 & 4 of the Dowry Prohibition Act framed by the trial court against the three respondents who happened to be the Sister-in-Law, the Mother-in-Law and the Father-in- Law respectively of the deceased.
(3.) Madhu Devi was married to Naveen Kumar, the son of respondents Nos. 3 and 4 on November 30, 2000. She committed suicide by hanging herself on July 1, 2006. Earlier to that also she had attempted to commit suicide in the year, 2002. She left behind a suicide note, a copy of which is at page 56 of the Special leave Petition and which was placed before us a number of times.;