DEEPAK NAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Writ Petition under Article 226 Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") has been filed for issuance of direction for further investigation against the Accused persons, through Central Bureau of Investigation, in FIR No. 0354/2023, registered at P.S. Khyala.

(2.) The Petitioner is the brother of the deceased and seeks fair investigation in the FIR.

(3.) It is submitted that on 9/7/2023, a PCR call was made vide DD No. 17A stating that, "yaha par ek ladki age lagbhag 30 to 35 years ne fansi laga kar suicide kar lia hai". The deceased was Babli, wife of accused Sunil Chandela, who had committed suicide by hanging herself on the third floor. The Police team arrived on the spot where they met husband Sunil Chandela, and they all went to the third floor where they found the dead body lying on the floor of the room.