SHIKHA GUPTA Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) Petitioner impugns order on charge dated 15.03.2017, whereby, the Trial Court has held that prima facie material exists against the accused for framing of charge under Section 306 Indian Penal Code, 1860 (IPC for short).

(2.) Petitioner was the wife of the deceased. They were married according to Hindu rights and ceremonies on 25.02.2015. From the wedlock, a female baby has been born, which is in the custody of the petitioner. Disputes between the parties arose. Subsequently, on 20.05.2015, the petitioner left her matrimonial home.

(3.) A complaint was lodged against the deceased and her in-laws by the petitioner on 14.07.2015 with the Crime Against Women Cell, Gurgaon.