ROMIT SONI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Bhupendra Nath Tripathi, the learned counsel for the applicant, Sri Anurag Verma, the learned A.G.A-I for the State and Sri. Prateek Tewari, the learned counsel for the opposite party no.2.

(2.) In application filed under Sec. 482 Cr.P.C- 8898 of 2024, the applicant has challenged the validity of an order dtd. 7/6/2023 passed by the Special Additional Chief Judicial Magistrate, C.B.I. (A.P.), Lucknow in Criminal Case No. 64083 of 2023 (State Vs. Romit Soni) and the charge sheet dtd. 3/6/2022 arising out of Case rime No. 085 of 2021 under Sec. 306 I.P.C, P.S Mahangar, District Lucknow and in application filed under Sec. 482 Cr.P.C- 2038 of 2024, the applicant has challenged the validity of an order dtd. 15/2/2024 passed by the learned Additional District and Session Judge, Court No.15, Lucknow in Session Trial No. 170 of 2024 (State of U.P. Vs. Romit Soni), arising out of Case rime No. 85 of 2021 under Sec. 306 I.P.C, P.S Mahangar, District Lucknow North (Commissionerate Lucknow), whereby an application filed by the applicant under Sec. 227 Cr.P.C for his discharge has been rejected.

(3.) Briefly stated the facts of the case are that the opposite party no.2 had lodged an F.I.R on 20/3/2021. stating that his husband was working as a Sec. Officer in the Civil Secretariat, U.P. He was found dead hanging from the ceiling inside a closed room of the house. The complainant stated in the F.I.R that her husband used to tell her that the applicant was harassing her. He had left a suicide note wherein he had held that the applicant is responsible for his suicide.