ANSH JINDAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By this common order, I propose to decide the two applications under Sec. 438 Cr.P.C. filed on behalf of the petitioners- Ansh Jindal and Navita for grant of anticipatory bail in case FIR No. 431/2024 dtd. 1/5/2024 under Ss. 306/34 IPC registered at P.S. Samaipur Badli.

(2.) Mr. Amit Chadha, learned senior counsel for the petitioners submits that the deceased had suicidal tendencies and was undergoing psychiatric treatment from various hospitals. He was diagnosed with psychiatric issues i.e depression, hypertension, schizophrenia and OCD and was on psychiatric treatment and medicines since 1998 till his death. The deceased used to force his wife to have unnatural sex with him. He sexually abused her repeatedly and even his sons are witnesses to it. The behaviour of the deceased towards his family was cruel and abusive.

(3.) On 20/4/2024, the deceased left the house without informing the family and returned back on 23/4/2024. A missing report/GD entry no. 95A (Annexure A-5) dtd. 21/4/2024 was filed by the petitioner Navita and her elder son. The deceased later returned back to the house and started abusing his wife.