O P KAIM Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner along with his co-accused was charge-sheeted in FIR No. 163 of 2004, under Section 498-A/406/420/34 of the IPC, registered at Police Station Anand Vihar, Delhi. Trial court vide order of 8th December, 2007, had discharged the petitioner and his four co-accused in this case.

(2.) Aforesaid order of the trial court was challenged by the complainant/ first informant of the FIR in question, i.e. respondent No. 2 herein before the Revisional Court, who vide impugned order has directed the petitioner to face the trial for the offence under Section 415 read with Section 417/ 34 of the IPC and has asked the trial court to frame a separate Charge for the aforesaid offence against the petitioner and his co-accused Ramesh.

(3.) In this petition, petitioner is seeking setting aside of the impugned order of the Revisional Court and restoration of the order of the trial Court, discharging the Petitioner in this case. Paragraph nos. 7 and 8 of the trial court order take note of the allegations against the Petitioner and have dealt with them in the following manner:-