SALEEM Vs. STATE OF NCT

JUDGEMENT

(1.) The present petitions under Section 397/401 CrPC are directed against the order on charge dated 04.06.2018 and 27.10.2018 passed by learned Special Judge (NDPS), Additional Sessions Judge, Karkardooma, Delhi in Session Case No.85/2018 discharging respondents Mohd. Asif, respondent No.2 in CRL.REV.P. 867/2018, and Mohd. Wasim, respondent No.2 in CRL.REV.P. 1148/2018.

(2.) The marriage between daughter of the complainant i.e. Rubina Bano and Mohd. Faizan was solemnized on 17.05.2014. Originally, both the revision petitions arise out of FIR No.1087/2017 dated 24.10.2017 registered at Police Station New Ushmanpur for offences under Sections 498A, 406, 304B and 34 IPC and under Section 4 of the Dowry Prohibition Act.

(3.) It is stated in the FIR that the marriage of the complainant's daughter Rubina Bano was solemnized with Mohd. Faizan on 17.05.2014. It is alleged in the FIR that the complainant gave one motor cycle, Rs.2,00,000/- cash along with jewellery and utensils as dowry. It is alleged that her husband/Mohd. Faizan, Sayra(mother of Mohd. Faizan), Nazreen (sister of Mohd Faizan) were dissatisfied with the dowry given by the complainant and used to put pressure on the deceased to get more money.