SAPNA AHUJA Vs. STATE

JUDGEMENT

(1.) After hearing learned counsel for the parties, I propose to dispose of this revision at the stage of admission itself.

(2.) This revision is directed against the order dated 12.2.1997 passed by Ms. Reena Singh Nag, MM discharging the respondents of the offence charged under Sections 498-A/406 IPC.

(3.) The preamble of the prosecution reveals that on 7.12.1994, the petitioner was married to respondent No. 2. Respondent No. 3 (late RSD Ahuja) was the father and respondent No. 4 is the mother of respondent No. 2. The respondents No. 2 to 4 were not satisfied with the dowry given at the time of marriage of the petitioner, which projected a shadow on marital life of the petitioner and the respondent No. 2. Petitioner's married life became gloomy and she was subjected to harassment and mental cruelty in connection with the demand of dowry. The respondents No. 2, 3 and 4 took active role in perpetrating torture on the petitioner. Apprehending danger to her life, the petitioner left the matrimonial home. On 21.3.1995 she made a written complaint to the Deputy Commissioner of Police (Crime against Women Cell, Nanak Pura) New Delhi on the basis of which the FIR No. 349/95 was registered under Sections 498-A/406 Indian Penal Code at Police Station Patel Nagar, New Delhi. Investigation pursuant to the said FIR culminated into submission of a charge sheet under Sections 498A/406 Indian Penal Code against the respondents 2 and 4. During the pendency of the case, respondent No. 3 late RSD Ahuja died.