DR. KALPANA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel appearing for the appellant, learned senior counsel appearing for the State and the counsel for the complainant.

(3.) The brief facts involved in the case are that the marriage between Sonam Soharawat alias Pooja and Gaurav was solemnised on 20.10.2010 at Gurgaon. At that time Gaurav was living with other family members. However, after the marriage, he shifted to Noida with his wife Sonam. On 07.09.2011, information was received that Sonam is admitted in Vinayak Hospital in an injured condition and succumbed to those injuries at about 3 p.m. on the said day. Ashok Kumar, father of Sonam, lodged written complaint with Police Station Sector-58, Gautam Budh Nagar, Noida, on the said day, alleging that Sonam's in-laws have murdered her. In that complaint, he implicated Sonam's husband Gaurav as well as his father, mother and sister Kalpana (the appellant herein) and also brother Anurag. On the basis of the said complaint FIR No. 922 of 2011 has been registered for offences punishable under Sections 498A/304B of the Indian Penal Code(IPC) and also under Sections 3/4 of the Dowry Prohibition Act. After the investigation, challan was filed in the Court of Additional District and Sessions Judge, Gautam Budh Nagar in Sessions Trial No. 882 of 2011, arising out of the said FIR. On the basis of the said chargesheet in which the police had implicated only Gaurav, husband of the deceased, the learned Additional Sessions Judge passed orders dated 10.07.2015 summoning all the accused persons. On receiving these summons, the appellant challenged the said order by filing Criminal Revision Petition in the High Court along with his brother Anurag. This petition has been dismissed by the High Court. After the statements of the complainant-Ashok Kumar as PW-1 and of Vinod Kumar as PW-2 were recorded, the complainant filed an application under Section 319 of the Cr.P.C. for summoning the appellant as well as her father, mother and brother. This application was dismissed vide order dated 04.06.201 Aggrieved by that order, the complainant filed Criminal Revision Petition in the High Court of Judicature at Allahabad. In the said revision petition, ex-parte orders dated 202015 were passed. Along with the revision petition of the complainant, the High Court set aside the order of the Trial Court and remitted the case to the Trial Court for fresh consideration of the application under Section 319 Cr.P.C after keeping in mind the principles laid down by this Court in the Constitution Bench judgment in the case of Hardeep Singh v. State of Punjab, 2014 (3) SCC 92.