DR. ZILE RAM AND ANR. Vs. THE STATE

JUDGEMENT

(1.) BOTH the revision petitions have arisen out of the common order dated 15.02.2005 whereby the learned Metropolitan Magistrate was pleased to order framing of charges against the petitioners for offences under Sections 451/506 Indian Penal Code (hereinafter referred to as IPC) and in case FIR No. 273/97 P.S. Kotla, Mubarikpur, New Delhi and he accordingly framed charges against the petitioners.

(2.) DR . Zile Ram is the cousin brother of co -accused Kusum whereas Ram Sharan Bhati is the father of co -accused Kusum. Sudhir Kumar is the husband of co -accused Kusum whereas Chet Singh and Raj Kumar, complainants happen to be the father -in - law and brother -in -law of co -accused Kusum.

(3.) SUDHIR Kumar filed another suit being suit No. 2159/1996 seeking partition of the ancestral property and rendition of accounts. In the said case, Kusum moved an application for being impleaded as necessary party. The said case is pending adjudication.