(1.) Leave granted.
(2.) By a judgment dated 14 August 2014, the Additional Sessions Judge, Ghaziabad, acquitted the second to sixth respondents in Sessions Trial No 2125 of 2012, where they were tried for having committed offences punishable under Sec. 302 read with Sec. 149, Sec. 304B and Section 498A of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act. The judgment of the trial Judge was sought to be assailed before the High Court by the appellant, the original informant, by filing an application for leave to appeal, being Criminal Miscellaneous Application (Leave to Appeal No 351/2014). The Division Bench of the High Court of Judicature at Allahabad dismissed the application on the basis of the following reasons:
(3.) Notice was issued in the Special Leave Petition on 17 October 2016 after condoning the delay. In pursuance of the notice, Mr Z U Khan has appeared on behalf of the second to sixth respondents.