SMT SUNIL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed, inter alia, challenging the order on charge dtd. 6/1/2023 (hereafter 'impugned order'), passed in SC No. 734/18 arising out of FIR No. 351/18 ('FIR'), registered at Police Station Punjabi Bagh, whereby the learned Additional Sessions Judge ('ASJ'), West District, Tis Hazari Courts discharged the accused respondents of the offence under Sec. 306 of the Indian Penal Code, 1860 ('IPC').

(2.) The brief facts of the present case are as follows:

(3.) The learned counsel for the petitioner submitted that the learned Trial Court has failed to appreciate that it was the provocation as well as threats extended by the accused that ultimately led the victim to commit suicide. He submitted that the accused persons constantly harassed the victim and made his life miserable. He further submitted that on the date of the incident as well, Respondent No.2 called the victim and threatened him.