RAJAN BHARDWAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the present Revision, the petitioner has challenged the order dtd. 23/3/2022 passed by Ld. Additional Sessions Judge, Gurugram, whereby, charges under Sec. 306 read with Sec. 34 of the Indian Penal Code have been framed against him.

(2.) FIR No.464 dtd. 9/10/2019 under Ss. 306/34 IPC was registered on the complaint of Anupam Dutt r/o B4-802 Unitech The Residences, Sector-33, Gurugram. He informed the Police that his younger brother Neeraj Dutt resident of Tulip Voilet B3-704 had committed suicide. On getting information, the complainant and others rushed to his house where security guard told them that Neeraj Dutt had committed suicide by hanging himself on the 14th floor. He had left a suicide note which blames his wife (Priyanka) and Rajan Bhardwaj (petitioner) for his suicide. The suicide note was also shown to the complainant, wherein, he had blamed his wife and the petitioner for having an extra marital affair and making his life (that of the deceased) miserable as a reason for committing suicide.

(3.) On the basis of aforesaid, the Police registered the FIR on 9/10/2019 (Annexure P1) against the petitioner and Priyanka, wife of the deceased. However, Priyanka committed suicide on 15/11/2019. The Police filed charge-sheet against the petitioner, wherein, the Ld.Trial Court framed charges against him. Hence, this petition.