G. R. Moolchandani, J. - (1.) Petitioners have assailed order dated 21.06.2011 passed by Judge, Special Court, SC/ST (Prevention of Atrocities) Cases, Alwar, whereby cognizance order dated 20.04.2011 passed by CJM, Alwar in Criminal Case (Protest Petition) No.131/2011, has been upheld.
(2.) Brief facts of the complaint case relates to a protest petition, which was filed by Smt. Beena Gupta wife of Om Prakash Gupta against FR No.122/2008 arising out of FIR No.55/2008 registered with Police Station Kotwali, Alwar. Investigating Agency conducting thorough investigation, submitted a negative FR and did not find any offence to have been committed, earlier to it, an inquest was also conducted at the time of unnatural demise of deceased Om Prakash, who was found to have died after consuming organochloro-phosphorus poison since same was detected by FSL and pungent smell of the said poison was also observed, while the patient was admitted and such are the notings on the BHT [Bed Head Ticket].
(3.) Inquest concluded with a conclusion that nothing abnormal was found and after satisfying, the Investigating Agency submitted a report under Section 174 of CrPC that the death was suicidal and not homicidal, similar was the conclusion of Investigating Agency conducting investigation in respect of FIR No.55/2008 that nothing abnormal was found and the said death was found to have taken place in suicidal manner, though factum of suspicion that poison was given to the deceased while he was doing chaukidari (night surveillance) at the premises of the accused-persons was expressed.;