The Rohini Court of Delhi has put to one side an order summoning the Haryana MLA and businessman Gopal Goyal Kanda along with his previous associate Aruna Chadha in the ‘abetment to suicide case’ of flight attendant Geetika Sharma’s mother.
The Additional Session Judge of the North-West District, Rohini Court, Kiran Gupta, stated that it is obvious that the damaging final report was filed by the police after inquiry and after inspecting the family members.
The revision petition was filed by Kanda and his associate, requesting for the cancellation of the disputed order claiming that the Council has ignored the fact that there was nothing on record to support the accusation of abetment to suicide against the plaintiffs both in the suicide note and in the statement of the witnesses, has wrongly rejected the closure report and had taken the cognizance of the offence on the mere oral statement of the husband of the deceased.”
The advocate appearing for the plaintiff stated that there is not even one complaint from any of the family members of the departed against any of the accused in this respect. Also, there is no legal evidence to display that the accused initiated or abetted a suicide. Even in the testimonial of the family members, they have not levelled any accusation of abetment against the plaintiffs.
But the Additional Public Prosecutor who appeared for the State stated that the revision petition is not supportable as there is no obstinacy or wrongdoing in the disputed order.
The bench that granted the revision petition pointed out that the order in dispute whereby both the accused have been summoned for the offence under Section 306 (Abetment to Commit Suicide) and Section 34 (Common Intention) of the Indian Penal Code is set aside.
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