Vijay Bishnoi, J. - (1.) THIS criminal misc. petition under section 482 Cr.P.C. has been filed by the petitioners against the order dated 04.08.2014 passed by Additional Sessions Judge, Woman Atrocity Cases, Jodhpur Metropolitan (for short 'the trial court' hereinafter), whereby the trial court has dismissed the application filed by the petitioners under section 91 Cr.P.C. for summoning documents.
(2.) BRIEF facts of the case are that one Geeta wife of petitioner No. 3 - Vijay Kumar died at her maternal home on 19.03.2012. The death of Geeta was not natural. Father of the petitioner and other relatives immediately reached the scene of occurrence, where they were informed by the uncles of Geeta that she fell into a water tank and on account of that, she has expired. It is revealed that at the time of her death, Geet was having pregnancy of eight months. On the basis of the first information report lodged at the instance of the father of Geeta, FIR No. 113/2012 was registered at Police Station, Ratangarh and investigation commenced. When the investigation was not properly carried out, Shyam Lal, the father of deceased Geeta filed a Criminal Misc. Petition No. 1962/2012 before this Court with a prayer that the police may be directed to conduct fair and impartial investigation into the allegations levelled in the FIR No. 113/2012 pertaining to Police Station, Ratangarh, District Churu.
(3.) DURING the pendency of the above mentioned criminal misc. petition, charge -sheet was filed by CID (CB) and at that stage, another application was moved by Shyam Lal seeking a direction for sending the matter for further investigation to the CBI.;