- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondent No.1 for registration of FIR against Savita Rani and some other unknown persons under Section 302/ 34 of the Indian Penal Code, 1860 (IPC for short).
(2.) Learned State counsel has submitted that during the pendency of the petition, FIR No. 90 dated 25.3.2011 under Section 306 IPC has been registered at Police Station Sadar Thanesar District Kurukshetra against Savita. After thorough investigation, challan has been presented in the Court. Learned State counsel has further submitted that statement of Umed Singh, waiter of Parakeet Hotel was recorded on 10.7.2010. As per the said witness, the door of the bathroom was bolted from inside. He informed the manager and took him to Room No.101. They peeped into the bathroom and suspected that a boy, who was seen with a dupatta around his neck, had committed suicide. Initially, the family members of deceased Kuldeep Nehra had not raised any suspicion on anyone. Rather petitioner No.1 had got recorded her statement voluntarily that her husband had committed suicide due to mental pressure on account of his involvement with Savita Rani.
(3.) Learned senior counsel for the petitioner, on the other hand, has submitted that FIR in the present case had been registered under Section 306 IPC, whereas, it was a case of murder.;