KAVITA KUMARI Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the petitioner-complainant under Section 482 of the Code of Criminal Procedure,1973('Cr.P.C.' in short) and Article 227 of the Constitution of India for setting aside the order dated 21 st January, 2010 passed by the learned Additional Sessions Judge whereby the revision petition filed by the petitioner against the order dated 4 th August, 2009 of the learned Metropolitan Magistrate dismissing petitioner's application under Section 319 Cr.P.C. was rejected.

(2.) Background of the case may briefly be stated. The petitioner got married to the respondent no. 2 herein on 16.04.1994. The petitioner's grievance had been that she was being treated with cruelty for bringing insufficient dowry and she had been beaten up also by her in-laws many times. On 29.9.1998, the petitioner alleged in her complaint after referring to an incident of assault on her by her in-laws on 16 th February,1998, her husband(respondent no.2 herein), father-in-law, mother-in-law and brotherin-law(respondent no.3 herein) again tried to end her life by severely beating her. Her mother-in-law had allegedly caught hold of her while her father-inlaw, husband and brother-in-law had severely beaten her with iron rods and fists. The petitioner got herself medically examined from Ram Manohar Lohia Hospital vide MLC No. E/120090/98. The police, however, did not register her complaint against these persons and so she was forced to file a complaint dated 4 th May,2009 before the Metropolitan Magistrate and in that complaint she also moved an application under Section 156(3) Cr. P.C. for directing the police to register an FIR against her in-laws. Then under the orders of the Magistrate passed under Section 156(3) Cr. P.C. the police registered the FIR No. 306/2000 under Sections 323/324 and investigated the matter and charge-sheeted petitioner's husband , father-in-law, motherin-law and brother-in-law under Section 323/324/34 of the Indian Penal Code ('IPC' for short).

(3.) The learned Magistrate in whose Court the police had filed the charge-sheet discharged all the four accused persons vide order dated 11 th June, 2003 holding that the offence under Section 324 IPC was not made out and even though offence under Section 323 IPC was made out but the accused could not be tried since cognizance of that offence could not have been taken beyond the prescribed period of limitation for this offence. The petitioner-complainant challenged that order before the Sessions Court by filing a revision petition. The revisional Court maintained the Magistrate's order of discharge in respect of the husband and brother-in-law of the petitioner-complainant(respondents no. 2 and 3 herein) while discharge of her father-in-law and mother-in-law was set aside and they were ordered to be charged under Section 323/34 IPC vide order dated 12 th March, 2003. It was held that there was no evidence of respondents no. 2 and 3 herein having shared common intention with their parents in causing injuries to the petitioner-complainant. That order of the revisional Court was not challenged further by the petitioner-complainant and so it attained finality. Thereafter, the trial of the petitioner's father-in-law and mother-in-law started in the Court of the Metropolitan Magistrate.