LAWS(DLH)-2007-9-354

SANJAY DHILLON Vs. STATE

Decided On September 26, 2007
Sanjay Dhillon Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) RAJESH was married to Sanjay Dhillon on 11.2.1997. Unfortunately, she committed suicide on 17.11.2005.

(2.) SANJAY Dhillon and his parents, brothers, sisters and brother in law seek pre-arrest bail in aforenoted FIR.

(3.) AS per opinion of the handwriting expert, whereas writing on the suicide note has been opined to be that of Rajesh, signatures in English of Rajesh have been opined as not tallying with the admitted writing of Rajesh in English language.