GULZARI Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed against framing of charge under Sec. 304B, 498A IPC against the petitioner passed by learned ASJ, Karkardooma Courts in FIR No. 059/2019 under Sec. 304B IPC registered at PS Madhu Vihar.

(2.) The brief facts given are that on receipt of a DD bearing No. 61A when the IO reached at Max Hospital, Patparganj, he found one Neetu Jatav W/o Gulzari admitted there vide MLC No. 8908/2019. She was having ligature mark around her neck and the nature of injuries, as opined by doctor was hanging. She was unfit to make statement. She died during treatment on 31/3/2019 in the Hospital. Statement of mother of deceased was recorded and on the basis of her statement, FIR under Sec. 304B IPC was registered. The petitioner was arrested and Charge Sheet was filed. The case was committed to Sessions Court and the learned ASJ was pleased to frame charges against the petitioner for offences punishable under Sec. 304B/498A IPC.

(3.) Notice was issued. Status Report has been filed.