STATE Vs. ASHU BANSAL AND ANR.

JUDGEMENT

(1.) THIS is a petition under Section 378(1) Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') for leave to appeal against the judgment/order dated 12.2.2004 passed by the learned ASJ whereby the accused persons were acquitted of the offences under Section 306 IPC.

(2.) LEAVE granted. Let the petition be registered as an appeal.

(3.) SH . C.D. Bansal sent a written complaint dated 21.4.1998 to Chowki Incharge, Police Station Saket alleging that his son Sanjeev was being constantly tortured and harassed by his wife Ashu Bansal and his in -laws since after his marriage in February, 1991 soon after marriage, they started living as husband and wife at Mumbai. They were blessed with a son in the year 1992. Accused Jagdish Chand Gupta had asked Sanjeev Bansal to make payment for the jewellery and other gift items given in marriage and on his default to do so jewellery and other valuables were taken away by Jagdish Chand Gupta. Accused Ashu Bansal, Sanjeev's wife, used to torture him by hurling abuses and getting physically violent. On various occasions (as detailed in the complaint), she insisted Sanjeev to purchase everything in her name irrespective of the source of money. Though both of them invested money jointly for one flat, but the said flat was forcibly got registered by Ashu Bansal in her name. In December, 1997, both the accused persons allegedly came to the house of deceased Sanjeev along with other persons and forcibly took away household articles and other valuables and accused Ashu Bansal allegedly instigated Sanjeev to commit suicide under threat of killing him, in the presence of Duty Officer, D.N. Nagar Police Station, Bombay. Sanjeev left Bombay and came to Delhi on 8.3.1998 and since then was residing with his parents at E -43, Saket, New Delhi when on 12.3.1998 he committed suicide by hanging himself.