HARIDER SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) The present criminal revision petition challenges the order on charge dated 18.9.2006 by the Learned ASJ. Charges were framed under section 302/34, 406/ 304B/ 498A/ 34 of the Indian Penal code. ( IPC) against the accused, including the Petitioners here.

(2.) The brief facts necessary to decide this present petition are as follows:One Sh. Bhupinder Singh (hereafter "the Husband") and Smt. Sashi(hereafter the deceased) were married on 24.5.2002 and a son was later born out of the wedlock. The husband was posted with the Delhi Police in its Security Department. The couple were residing in their official accommodation at Police lines, Narela along with their son and the husband's younger brother Vijay.

(3.) The Petitioner is an uncle of the husband. The deceased died an unnatural death on 29.4.2005 in the matrimonial home and the post mortem report opined the death could be homicidal in nature. The husband was thereafter arrested and since then he is in custody.