NITIN CHAWLA Vs. STATE (NCT OF DELHI )

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR NO: 115/16, under Sections 498A/304B/34 IPC, P.S. Defence Colony. Subsequently Section 306 has been added. Charge sheet has already been filed.

(2.) Petitioner is the husband of the deceased and they were married on 06.01.2016 and the deceased is alleged to have committed suicide on 25.03.2016.

(3.) The allegation is that the petitioner within one month of marriage had physically assaulted the deceased on account of which she sustained severe injuries on her face. She is thereafter alleged to have left for her mother's house and stayed there for about 8-9 days after which the petitioner along with his family came and took her back.