MADHU BALA & ORS Vs. STATE

JUDGEMENT

(1.) CRL.M.C. No.5376/2014

(2.) On the complaint made by the complainant, FIR No.111/2010 was registered at Police Station Shahadara, Delhi, for the offences punishable under Sections 498-A/406/34 IPC. After investigation, police filed the chargesheet before the learned Trial Court. While taking cognizance, the learned Magistrate vide its order dated 25.11.2013 discharged the petitioners.

(3.) Being aggrieved, the complainant and the State filed the aforesaid Criminal Revision No.18/13, which was allowed by the learned Additional Sessions Judge vide impugned order dated 15.10.2014.