STATE OF U.P. Vs. MAHFOOZ ANSARI

JUDGEMENT

(1.) The present appeal purports to be under Sec. 378(3) of Criminal Procedure Code, 1973 (in short 'Cr.P.C.'), seeking to challenge the judgment and order dtd. 2/4/2019 passed by IVth Additional District and Sessions Judge/Special Judge, E.C. Act, Pilibhit in S.T. No.297 of 2014, (State of U.P. Vs. Mahfooz Ansari and 4 others), S.T. No.16 of 2015 (State of U.P. Vs. Irshad) and S.T. No.96 of 2015, (State of U.P. Vs. Kalloo Mewati), in Case Crime No.801 of 2014, P.S. Sungarhi, District Pilibhit under Ss. 148, 364, 342, 302 read with Ss. 149, 201 IPC acquitting the accused respondents, who are 7 in number.

(2.) Essence of the fact which lies in narrow compass as wrapped in prosecution story are that one Jai Prakash s/o Shri Ram Charan Lal r/o Village Gauneri Dan, P.S. Jahanabad, District Pilibhit submitted a written report before Deputy Inspector General of Police Bareilly on 19/5/2004 at 16.30 a.m. with an allegation that he solemnized marriage with Smt. Tabbasum @ Munni d/o Mahmood, r/o Chiriyadeh, P.S. Sungarhi, District Pilibhit on 18/12/2013, as the same was interfaith marriage thus, the accused fraction got furrated as their daughter married the informant, who happens to be of different religion.

(3.) Occasioning threats to the life, the first informant/complainant claims that he had no option but to prefer proceedings before this Court on writ side being W.P. No.20156 of 2004, Smt. Tabbasum @ Munni and others Vs. State of U.P. seeking police protection.