NAGESH TYAGI Vs. STATE

JUDGEMENT

(1.) This revision petition is directed against the order dated 30.8.1999 passed by the learned ASJ by which he framed the charges framed against the petitioner under Section 306 read with Section 498-A of the Indian Penal Code.

(2.) Brief facts which are necessary to dispose of this petition are recapitulated as under:

(3.) On 25.12.1997 at 5.00 p.m. the complainant and other relatives gave statements before the SDM Hauz Khas. In the statement it is clearly stated that there was no demand for dowry. The complainant mentioned that he did not know the reasons of death. The complainant requested that the investigation be conducted by the police because deceased Anupama drank 'Baygon Spray'. In the statement it is also mentioned that he did not suspect anyone for the cause of death of Anupama. Ultimately, the proceedings were dropped by the SDM.