MASURIYADIN ALIAS NATE Vs. ADDITIONAL SESSIONS JUDGE

JUDGEMENT

(1.) This petition under Section 482, Cr. P. C. has been filed by the three accused challenging the order passed by a Magistrate directing investigation by police into an alleged offence of dowry death, I have heard the learned counsel for the applicants and the learned Assistant Govt. Advocate. THE FACTS

(2.) An application under Section 156(3), Cr. P. C. was moved by the opposite party No. 4 alleging that his daughter had been married to the applicant No. 1 three years ago. She was being harassed for dowry and suddenly on 4-1-2001 the father of the girl heard that the applicants had murdered the girl and thrown her on the railway line. On this application the learned Magistrate passed an order dated 25-4-2001 directing the police to register and investigate the case.

(3.) A revision filed by the applicants against the order of the Magistrate has been dismissed by the Additional Sessions Judge Court No. 12, Allahabad by judgment dated 24-7-2001.