AARTI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned A.G.A. for the State and Sri Sandeep Kumar, learned counsel for the opposite party no. 2.

(2.) The instant revision has been preferred to set-aside the impugned order dated 18.02.2021 passed by the Addl. Sessions Judge/FTC-1, Mathura in Sessions Trial No. 127 of 2019 (State Versus Sanjaydeep and Others) arising out of Case Crime No. 1587 of 2018 under Section 498A, 304B I.P.C., Police Station Highway, District - Mathura whereby the application filed by the opposite party no. 2 under Section 319 Cr.P.C. has been allowed.

(3.) Factual matrix of the case are that with respect to dowry death of the daughter of the first informant, first information report has been lodged wherein husband, father-in-law, mother-in-law, brother-in-law (Jeth) and sister-in-law (Jethani) were roped in for committing crime of cruelty and harassment with the victim for demand of dowry. It is averred in the first information report that marriage of the daughter of the first informant was solemnized with Sanjaydeep on 30.11.2016 in which about Rs.50 Lakhs were expended but subsequently, the victim was harassed for additional dowry amounting to Rs.20 Lakhs. It is further averred that although with respect to harassment and cruelty for demand of dowry earlier one incident took place, the same was amicably settled after intervention of the elders in the family. Thereafter, the daughter of the first informant went to her matrimonial home along with her in-laws on 18.10.2018. He got information that his daughter had been admitted in Nayati Hospital, Mathura where she, subsequently, succumbed to injuries on 19.10.2018.