LAWS(DLH)-2020-5-69

SHYAM KISHOR Vs. STATE

Decided On May 21, 2020
Shyam Kishor Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl. M.A. Nos. 6226-27/2020

(2.) Applications are disposed of.

(3.) Ms. Abhilasha and Mr. Shyam Kishor got married on 9th December, 2016 in the hometown of Abhilasha in Bihar. At the time of marriage, Shyam Kishor, who is a Software Engineer, was working in a leading IT Company. Soon after the marriage, he sustained a leg injury in an accident due to which he had to give up his job. After recovering from his injury, he joined his elder brother in his business. The couple moved to Delhi and were living in Delhi. On 15th October, 2018, Abhilasha was found dead at her residence in Delhi where she used to live with her husband and his niece Ms. Harshita a.k.a. Akanksha i.e., the Petitioner's sister's daughter.