- (1.) BY means of this petition un­der Section 482, Cr.P.C. the petitioner has prayed for quashing the order dated 28.1.2008, passed by learned J.M./Addl.Civil Judge (J.D.), Balrampur in case crime No. 160 of 2002 under Section 306, I.P.C., Police Station Kotwali, Utraula, Balrampur in case No.492 of 2010 as well as order dated 14.12.2009, passed by Special Judge S.C. and S.T.Act in Criminal Revision No. 30 of 2008.
(2.) HEARD learned counsel for the petitioner as well as learned A.G.A. and perused the record of the case. Notice on behalf of the opposite party has been accepted by the learned A.G.A.
(3.) LT is submitted by learned counsel for the petitioners that Smt. Kushma Devi, who was wile of petitioner No.2 Jokhu alias Kheru, had died at the house of the applicants due to Cholera but her father Basudev on 24.3.2002, lodged a report against the petitioners to the effect that they used to treat Kushma Devi with cruelty as she had no child and thus the petitioners abetted the commission of suicide by Smt. Kushma Devi.;