Penal Code, 1860 - ss. 304-8, 498-A and 306 - Dowry death, cruelty by husband or relatives of husband and abetment of suicide - Allegation that the victim was prevented from using the car owned by her brother-in-law and his wife, and in this regard was also taunted by the latter - Victim committing suicide by hanging herself in her matrimonial house four days later- Victim's husband, brother-in-law's wife,and the appellants (two brothers-in-law and mother-in-law of the victim charge sheeted u/ss. 304-B, 498-A and 306 - Petition u/s. 482 Cr.P.C. by the appellants - Charges u/ss. 498-A and 304-B quashed, however, charges u/s 306 upheld . On appeal, held: No proximate link between the incident when the deceased was denied permission to use the car with the factum of suicide which took place four days later - No instances of instigation or a/legations against the appellants.  Thus, no offence u/s. 306 made out against the appellants and their conviction u/s. 306 not sustainable - High Court not justified in rejecting the petition filed by the appellants u/s. 482 Cr.P.C. for quashing the charges u/s. 306 against them Charges u/s. 306 against the appellants quashed - Order passed by the High Court set aside - Code of Criminal Procedure, 1973 - s. 482.