(1.) This petition under Sections 397/399/401 read with Section 482 of the Code of Criminal Procedure (the Code) has been filed by the Petitioner for setting aside of the order dated 10.05.2013 passed by the learned Additional Sessions Judge (ASJ) whereby the charge for various offences was ordered to be framed against the Petitioner Aruna Chadha (AC) and the co-accused Gopal Goyal Kanda (GGK).
(2.) The deceased 'X' (name withheld) committed suicide on the night intervening 4-5th August, 2012 at the residence, i.e. Flat No.4-C, Block No.1, Pocket B, Ashok Vihar, Phase-III, Delhi. She left two suicide notes purported to be dated 04.08.2012 and 04.05.2012 (two dates may have been put down by mistake) wherein she held the Petitioner and the co-accused responsible for compelling her to take the extreme step to end her life. For the sake of convenience it will be apposite to extract these two suicide notes hereunder:-
(3.) The suicide notes led to the registration of the case FIR No.178/2012 at Police Station Bharat Nagar. During the course of investigation the police inspected the spot and examined various witnesses including Anuradha Sharma X's mother (now deceased), Dinesh Sharma (her father), Ankit Sharma (her brother) and various employees of MDLR Airlines Private Limited (MDLR) where X was employed since October, 2006. The family members of X informed the investigating officer (IO) regarding various acts committed by the Petitioner and the co-accused GGK in harassing the deceased in various ways and putting pressure upon her.