KRISHAN VERMA Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482, 483 CrPC read with Article 227 of the Constitution of India is filed seeking assailing the order dated 12.3.2012 of Special Judge, NDPS whereby the revision petition against the order dated 30.6.2011 of M.M. framing charges against the petitioners under Sections 498A/406/34 IPC was dismissed.

(2.) THE petitioners were facing prosecution in FIR No. 346/2003, under Sections 498A/406/34 IPC, P.S. Adarsh Nagar, which came to be registered at the instance of complainant Anuradha Aggarwal. In addition to the petitioners, there are other co-accused persons namely Krishna Verma, Rohtash Kumar Verma, Ravinder Kumar Verma, Suman Verma and Reetu Verma, who are respectively, the mother-in- law, brothers and sisters in laws of the complainant. Except the petitioners namely Krishan Kumar Verma and Ram Kumar Verma, who are the husband and father-in-law of the complainant, all the other co- accused persons were discharged by the M.M. vide order dated 30.6.2011.

(3.) HAVING noted as above that there are serious allegations of torture and harassment amounting to cruelty within the ambit of Section 498A more particularly as explained in the explanations appended to this Section, the contention of the petitioners as noted above, is untenable.