RAM SAHAY MEENA KALKY Vs. STATE

JUDGEMENT

(1.) The present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') seek setting aside of separate impugned orders of the same date 31/5/2014, passed by the learned Additional Session Judge, Dwarka Courts, New Delhi, whereby revision petitions filed on behalf of the petitioners herein, were dismissed. Vide aforesaid revision petitions, the petitioners had sought setting aside of order dtd. 26/10/2013, passed by the learned Metropolitan Magistrate-01, Mahila Court, Dwarka Courts, New Delhi, in case FIR No. 33/2009, registered at P.S. CWC, Nanakpura, whereby charges were framed qua Mohan Lal Meena under Ss. 498A/406/34 of the Indian Penal Code, 1860 ('IPC') and qua other accused persons namely, Ram Sahay Meena Kalky, Rajeshwari Meena, Jagan Lal Meena and Ram Nari Meena under Ss. 498A/34 of the IPC.

(2.) It is noted that by separate judgments of the same date, learned ASJ has disposed of revision petitions filed on behalf of the petitioners herein, in relation to same FIR registered at the instance of respondent no. 2. The facts and circumstances of the aforesaid revision petitions were similar and hence challenge to the impugned orders is being disposed of by a common judgment, since similar contentions have been raised by the petitioners herein. Details of the petitions before this Court are as under:

(3.) Briefly stated, the facts of the present case are as under: