PARMOD BAGGA Vs. STATE OF DELHI

JUDGEMENT

(1.) The applicant in this case is Smt. Madhu Bagga who has prayed for modifications/corrections of judgment dated 18.11.2006 passed in Criminal M.C. No. 2581/2004. Apart from stating that certain errors have crept in the said judgment, the. main reason for seeking review is that she was a necessary party and without impleading her as a party, the petitioners/non-applicants (hereinafter called 'the accused persons') had moved the petition under Section 482 of the Code of Criminal Procedure for quashing of an order of charge passed against the said petitioners. The circumstances under which the applicant has moved this application need to be stated in the first instance.

(2.) The applicant Smt. Madhu Bagga had filed a complaint against her husband and other relations under Section 498A/406/34 IPC. The charge sheet was framed against the accused persons. These accused persons included the applicant's husband, his two brothers and sisters. They filed revision petition against the order of framing of charge by the learned MM which was dismissed by the learned ASJ on 15.11.2003.

(3.) Feeling aggrieved, these accused persons had filed the aforesaid petition under Section 482 of CrPC. In this petition as pointed out above, the applicant was not made a party though the charge sheet was framed on the complaint filed by her.