MOHAMMAD ASLAM Vs. STATE

JUDGEMENT

(1.) By this order, I will dispose of Criminal Misc. (Main) No. 2067 of 1993 (Mohammed Zamil versus State) andCriminalMisG.(Main)No.2684of 1993 (Mohammed Aslam versus State) since they arise out of the same incident in P.I.R. No. 141/92 under Section 498A, 406 and 304-B IPC, police station Lahori Gate, Delhi.

(2.) Mohammed Zamil is the son of Mohammed Aslam. MohammedZamil was married with Mehnaz Begum according to Nikah ceremonies on 4.11.1989 at Delhi and she. thereafter, was residing with her-in-laws.

(3.) On 1.5.1992.D.D.No. 19A was recorded at Police Station Lahori Gate at 3.35a.m.. on the basis of information from Police Control Room about giving of information by someone from public call office that one woman has set herself on Fire in House No. 999, Haveli Hizamuddin.Balli Maran, Delhi. Copy of this D.D. entry was given to S.I. Om Prakash, who, along with Const. Brij Vir Singh went to the spot.