In the aftermath of the 34-year-old techie's suicide in Bengaluru, a PIL in the Supreme Court has sought the appointment of an expert committee to review & reform the existing dowry & domestic violence laws to stop their misuse.
The PIL filed by advocate Vishal Tiwari sought the setting up of a committee comprising former Supreme Court judges, lawyers & legal jurists to examine the existing dowry & domestic violence laws.
The plea further sought a direction to record during the marriage registrations, the articles or gifts given.
It further sought the implementation of the apex court's observations in a 2010 case wherein it flagged the abuse of Section 498A of the IPC.
Referring to the recent suicide case, the plea said a time had come to review & reform the existing dowry laws & domestic violence act to stop its misuse & abuse. The plea therefore said lives of innocent men could be saved & the real purpose of the dowry laws won't be defeated.
Atul Subhash died by suicide at his home in Marathahalli on December 9.
Subhash, who worked for a private firm in the city, left behind a 24-page purported death note, detailing what he alleged was years-long emotional distress of marital issues; multiple cases filed against him & harassment by his wife & relatives, & a judge based in UP, the police said.
Following his death, a case of abetment of suicide was registered against his wife Nikita Singhania, her mother Nisha, father Anurag & uncle Sushil, a police official said.
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