Sandeep Mehta, J. - (1.) By way of this petition under Section 482 CrPC, the petitioner Rajpal has approached this court for assailing the FIR No.146/2016 registered at Police Station Kesarisinghpur, District Sri Ganganagar and all consequential proceedings thereof.
(2.) Heard and appreciated the arguments advanced at bar and perused the impugned FIR and the Investigating Officer's factual report.
(3.) It is an admitted position as emerging from record that the petitioner was married to Smt. Pooja (deceased) about 16 to 17 years ago. The matrimonial relations became constrained and Smt. Pooja started living separately from the petitioner in the year 2005. It is also not in dispute that the petitioner filed an application under Section 9 of the Hindu Marriage Act, which was decreed, but despite that Smt. Pooja did not go to the matrimonial home. She filed an application under Section 125 CrPC against the petitioner in the year 2009, wherein the petitioner was directed to make any payment of maintenance at the rate of Rs. 1400/-per month to the deceased as well as her minor child. However, the petitioner appears to have not honoured the said order and failed to make any payment of maintenance amount to the deceased. The deceased is claimed to have information regarding the petitioner having re-married, whereupon she became perturbed and ended her life by jumping in the canal.;