- (1.) Heard learned counsel for the petitioner, learned AGA for the respondent nos. 1 to 4 and Sri Mumtaz Ahmad Siddiqui, learned counsel for the respondent no.5.
(2.) At the very outset, Sri Siddiqui has informed the Court that the charge sheet in this case has been filed against the mother of the petitioner and the investigation against the petitioner is still pending.
(3.) This is a peculiar case, where the grand mother of the petitioner has allegedly committed suicide after consuming some poisonous substance. The FIR has been lodged by none other than the grand father of the petitioner, who is the respondent no.5. The allegations in the FIR are that the wife of the complainant felt harassed at the hands of the petitioner and his mother due to family circumstances indicated therein and that she consumed poison on the fatal day after writing a suicide note. This is how the petitioner along with his mother is sought to be prosecuted under Section 306 I.P.C.;