ANJU Vs. GOVT OF NCT OF DELHI &ORS

JUDGEMENT

(1.) Petitioner impugns judgment dated 17.08.2016 whereby the Revisional Court has accepted the revision petition filed by respondents Nos. 2 to 7 and set aside the order on charge and discharged the respondents of the charge under Section 498A/34 IPC.

(2.) Learned counsel for the petitioner submits that the Revisional Court has erred in not appreciating that there was sufficient material available on record to substantiate framing of charge under Section 498A/34 IPC.

(3.) Per contra, learned counsel appearing for the respondents Nos. 2 to 7 submits that apart from bald allegations there is no material to substantiate framing of charge and even investigation did not reveal any incriminating material.