HARISH Vs. STATE

JUDGEMENT

(1.) THE petitioner Harish has filed the present petition under Section 482 of the Code of Criminal Procedure against order dated 16.5.2013 passed by learned Additional Sessions Judge -02 (East), Karkardooma Courts, Delhi, whereby the application seeking permission to obtain photographs of the documents filed by the petitioner was dismissed.

(2.) SHORN off unnecessary details, it is suffice to say that on 15.6.2005, suicidal information of the deceased at House No.3758, Gali No. 11, Shanti Mohalla, was received at PS Krishna Nagar, Delhi. ASI Narender Tyagi, Crime team and SDM was informed about the same and inquest proceedings were conducted. On the basis of the statement of the father of the deceased, Mr.Amar Nath, complaint was lodged on the basis of which FIR No. 251/2005 under Sections 302/304B/498A/34 of Indian Penal Code (hereinafter referred to as 'IPC') was registered at PS Krishna Nagar. The complainant had stated that the marriage of Jyoti (deceased) and the petitioner, Harish was solemnized on 15.5.2002, the deceased was harassed and ill -treated on demand of dowry by her father -in -law, mother -in -law, two sister -in - laws namely Rajni and Daizy and her husband, Harish. On completion of investigation, charge sheet was filed. Vide order dated 16.12.2006, learned trial court passed an order for framing of charges under Sections 498A/304B/34 IPC against all the accused persons and an alternate charge for the offence under Section 302/34 IPC against accused Harish, Banarasi Das and Urmila. Accordingly charges were framed on 10.01.2007.

(3.) The application for bail was filed by the accused and at that time an alleged suicide note written by the deceased Jyoti was produced after 92 days of the death of the deceased Jyoti.