ASHWANI KUMAR SHARMA Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) By this petition filed under Section 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr. P.C.) the petitioner seeks bail in FIR No.402/2014 under Section 498-A/302/34 of IPC, at Police Station Swaroop Nagar, Delhi.

(2.) The case at hand, is yet another case in which a married lady took her life in her matrimonial home by consuming tablet quick phos and one tablet paras after assault with family members followed by Giddiness, lose motion, vomiting 6-7 episodes.

(3.) The present case was registered at the instance of Mrs. Mala Sharma, i.e. mother of the deceased - Neha Sharma. It is stated that the marriage of her daughter was solemnized with the petitioner on 06.02.2006 and out of this wedlock two children were born. It is further stated that on 10th April when the deceased Neha was operated in Saroj Hospital for ailment of Appendix she was beaten by her mother-in-law Madhubala, in her matrimonial home. Thereafter, she was brought to her parental home and on 14.06.2014 she was taken back by her husband. It is further alleged that after three days, she was again assaulted by her in-laws. It is further submitted that on 23.08.2014, her husband told that Neha was not well and on hearing this, they came to St. Stephen's Hospital. It is stated by the complainant in her complaint that her brother Sachin who was already present at the hospital, informed her that mother-in-law of Neha had assaulted her daughter and had administered poison to her. Accordingly a complaint under Section 498A/306/34 of IPC was registered.