Govind Mathur, J. - (1.) Though having different facts, these two revision petitions are founded on similar preposition of law, hence are disposed of by this common order.
(2.) The facts necessary to be noticed are : Revision No.1164/2007 - (Bhakar Ram & Ors. v. State) On 10.7.2007 one Shri Om Prakash submitted a report at Police Station Peepar, stating therein that about 14 years back his sister Surji Devi got married with Shri Bhakar Ram. Though adequate dowry was given to her at the time of marriage but her husband and other members of in-laws family subjected her to torture and harassment for dowry and ultimately on 9.7.2007 they have killed her and thrown in a well. After registering a case contemplating offences under Sections 498-A and 302 IPC, investigation was conducted and a charge sheet alleging commission of offences punishable under Sections 498-A and 306 IPC was filed. Learned Additional Sessions Judge (Fast Track) No.1, Jodhpur by order dated 27.9.2007 framed charges for the offences punishable under Sections 498-A and 306 IPC against the petitioners. Revision No.763/2007 - (Suraj Karan & Ors. v. State & Anr.)
(3.) A complaint was submitted by respondent Shri Manoj Kumar before learned Judicial Magistrate Ist Class, Osian alleging commission of suicide by his father Shri Om Prakash as a consequent to abetment induced by the present petitioners. As per the facts averred in the complaint, Late Shri Om Prakash was having possession over a shop owned by Maheshwari Samaj and the petitioners were harassing him to vacate the premises. Despite an interim order the petitioners successfully get the premises vacated and, thus, being suffered by harassment Shri Om Prakash committed suicide. The complaint was sent to the Police Station Mathania for investigation as per the provisions of Section 156(3) Cr.P.C., however, after investigation a negative final report was submitted. On protest petition the Magistrate took cognizance of the offence under Section 306 IPC against the petitioners.;