LAWS(DLH)-2023-1-94

V. K. KANJLIA Vs. STATE NCT OF DELHI

Decided On January 19, 2023
V. K. Kanjlia Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) This is an application seeking anticipatory bail in FIR No. 644/2020 u/s 306/34 IPC registered at PS Adarsh Nagar and proceedings arising therefrom.

(2.) The FIR was registered on 23/9/2020 by Mr. Manoj Kumar Gupta, husband of Poonam Gupta.

(3.) The FIR was registered against Sunil Sharma (Chief Manager), G.P. Patel (Director since 1/6/2020 holding the additional charge of Secretary, CBIP), G.P. Patel (Director) and the Applicant, Secretary (since 31/5/2020 demitted from CBIP) on the grounds that they pressurized and abetted the wife of the complainant, Mrs. Poonam Gupta (Manager, F. and A.) to commit suicide on 5/5/2020 by hanging herself from chunni to the ceiling fan at her residence, I floor of 110/24 Kewal Park, Azadpur, Delhi.