NASEER AHMAD & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Before arguing the matter on merits, Mr. T.A. Khan, learned Senior Advocate for the applicants / revisionists submits that he seeks permission of the Court to withdraw the criminal revision No. 175 of 2015, as due to inadvertent mistake revision was filed against the order of framing charges.

(2.) Accordingly, the withdrawal application No. 1333 of 2015 stands allowed and the criminal revision No. 175 of 2015 is hereby dismissed as withdrawn.

(3.) As far as application under Section 482 Cr.P.C. is concerned, the applicants have challenged the order dated 27.05.2015 by which the learned Sessions Judge, Nainital framed the charges against the applicants in Session Trial No. 124 of 2014 under Sections 304B and an alternative charge under Section 302 of I.P.C. is also added and Section 498A of I.P.C. and Section 3/4 Dowry Prohibition Act