SANTOSH Vs. DURGA PRASAD

JUDGEMENT

(1.) BY way of the present petition filed under Section 482 Cr.P.C., the petitioner seeks to challenge the order dated 19.10.2005 passed by Sessions Court in Revision Petition No. 04/2005, whereby the petition filed under Section 125 Cr.P.C. was dismissed.

(2.) THE brief facts of case relevant for deciding the present petition are as under:- Petitioner Smt. Santosh got wedded as per Hindu Rights and Ceremonies with respondent on 13.5.1994 in Delhi. Due to constant dowry demands and on non-fulfillment of the demands, the petitioner had to leave her matrimonial home. No child was born out of the wedlock.

(3.) AGGRIEVED by the said order a criminal revision was preferred by the petitioner before the Ld. Session Judge. The Hon 'ble Sessions Court vide order dated 19.10.2005 dismissed the revision petition of petitioner upholding the order dated 13.10.2004 passed by Ld. Metropolitan Magistrate as correct. The present petition has been preferred by the petitioner to assail the above said orders.