ANJUMNISSA Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.C. 1070/2017 & CRL.REV.P. 192/2017, Crl.M.A.4475- 76/2017 (stay)

(2.) By these petitions, the petitioner impugns Order On Charge dated 03.11.2015, passed by the Court of Metropolitan Magistrate discharging Mohd. Asif (Brother-in-law) of the commission of offence punishable under Section 498-A/406 IPC. Petitioner is further aggrieved by order dated 03.12.2016 of the Revisional Court discharging the other accused Mohd. Harun (Father-in-law), Begum Khusmida (Mother-in-law) and Mohd. Hasim (Husband) of the offence punishable under Section 498-A/406 IPC.

(3.) The impugned Order On Charge dated 03.11.2015 discharges Mohd. Asif on the premise that nowhere it is stated that he had demanded dowry specifically or he was entrusted with istreedhan articles.