AJEET KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner impugns order dated 15.03.2017 whereby the charge has been framed against the petitioner under Section 498-A/304-B/34 of the IPC.

(2.) Petitioner was the husband of the deceased and was married to the deceased on 25.06.2012. A child was born from the wedlock on 10.07.2013. On 26.06.2016, the wife is alleged to have committed suicide.

(3.) On the complaint of the father of the deceased, the subject FIR No. 606/2016 was registered under Sections 498A/304B/34 of the IPC.