ANAND MOHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the petitioner Anand Mohan, accused in case FIR No.183/2011 registered at P. S. Malviya Nagar, New Delhi against him for committing the offence punishable under Section 498-A/304-B/306 IPC. Petitioner is impugning the order dated 25th November, 2011, vide which the learned ASJ ordered to charge the petitioner for the aforesaid offences.

(2.) In brief the case of the prosecution is that vide DD. No.9-A, an intimation was received regarding commission of suicide by a lady aged about 28 years. The said DD was assigned to SI Prem Singh, who along with staff reached the spot and met Sh. Dhanesh and two other ladies, namely, Jyoti Singh and Smt. Sunita. One lady was found hanging with iron grill mounted at the door of the bedroom, whose name and address he came to know as Usha Punjab Singh wife of Anand Mohan.

(3.) Sh. Dhanesh informed the police that the lady along with her husband had been residing there for the last six months as a tenant on the second floor of the house.