ATUL JINDAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.427/2017 IPC under Sections 498A/306/34 IPC at Police station Sarai Rohilla.

(2.) The FIR has been registered on the complaint of the sister of the deceased. It is contended that the petitioner, who was the husband of the deceased, had physically neglected her on account of which the deceased committed suicide. Alleged suicide note has been recovered by the investigating agency wherein the deceased is inter alia alleged to have written that the petitioner did not give her anything physically or emotionally.

(3.) Reliance has been placed by the learned counsel for the complainant on the statement of the sisters recorded under section 161 Cr.P.C. wherein they have also stated that the deceased had complained to them that the petitioner had physically neglected the deceased.