NITIKA GUPTA Vs. STATE

JUDGEMENT

(1.) By way of the present petition filed under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.') the petitioner seeks grant of regular bail in FIR No. 392/2016 under Sections 302/201 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC'), registered at P.S Janak Puri, Delhi. The petitioner is stated to be in judicial custody since 28.04.2016. Status report is on record.

(2.) Brief facts of the present case are that on 17.04.2016, a DD No.4-A at P.S Janak Puri was registered to the effect that an information was received from Mata Chanan Devi Hospital that patient Manish Gupta/deceased is brought dead by his wife Nitika Gupta/petitioner. Thereafter, statement of the complainant Satya Dev Gupta/ father of the deceased was recorded wherein he stated that he is suspicious that his son Manish Gupta had been murdered by the petitioner and requested post-mortem of his son to be done by a Medical Board constituting three independent doctors from different government hospitals with videography.

(3.) Case was registered under Section 302 IPC, petitioner was arrested and after completion of the investigation charge sheet was filed under Section 302/201 IPC before the court of Additional Sessions Judge (hereinafter referred to as `ASJ'). The petitioner has previously filed three applications for seeking bail, however the same have been dismissed vide orders dated 20.08.2016, 29.09.2016 and 08.02.2017, respectively.