GOPAL GOYAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This application under Section 438 of the Code of Criminal Procedure,1973 has been filed for grant of anticipatory bail to one Gopal Goyal, who is wanted in a criminal case for his having abetted the commission of suicide by a 23 years old girl on 5 th August,2012.

(2.) The crime of abetment of suicide by the deceased is alleged to have been committed by Gopal Goyal Kanda in association with one lady. This Gopal Goyal Kanda is being claimed by the police to be a high flying man having different businesses being run by a Group of Companies known as MDLR Group . One of his Companies owns MDLR Airlines and he had recruited the deceased as an air hostess in the year 2006 and within a short period of time he had made her a Director in another Company of his Group which is into the hotel business.

(3.) The lady who is alleged to have assisted Gopal Goyal Kanda in the commission of the aforesaid crime and who also working in one of his Group Companies as a Human Resource Manager was arrested almost immediately on the registration of the FIR. However, Gopal Goyal Kanda has not been arrested so far by the police.