MAHENDER SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been directed against the order dated 24.07.2018 vide which the trial court has dismissed the petitioner/complainant's application seeking clarification with respect to addition of charge under Section 304 Part I IPC besides the charge for the offence punishable under Section 498A / 34 IPC and Section 304B / 34 IPC.

(2.) Learned Senior Counsel for the petitioner submitted that the impugned order came to be passed in application filed on behalf of the State under Section 216 Cr.P.C. seeking clarification and for framing of additional charge under Section 302 / 34 IPC.

(3.) Briefly, the facts necessary for the disposal of the present case, are that the petitioner is the father of the deceased. The deceased got married to Ravinder Singh/Respondent no.2 on 21.02.2008. An information vide DD No. 97-B was received on 24.09.2010 regarding the death of the deceased in Safdurjung Hospital. After investigation, a charge-sheet was filed against the respondents under Sections 498A / 304B / 406 IPC.