SHOIB AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Anil Srivastava, Senior Advocate assisted by Shri Prem Narayan Singh, learned counsel for the revisionist, Shri Amrendra Kumar Mishra, learned counsel for the informant and Shri Om Prakash Mishra, learned Additional Government Advocate for the State and perused the record.

(2.) The instant criminal revision has been filed against the order dtd. 23/8/2022 passed by the learned Additional Sessions Judge/Fast Track Court-I, Bhadohi on the application under Sec. 319 Cr.P.C. moved by the informant in Sessions Trial No. 281 of 2021 arising out of Case Crime No. 135 of 2021, under Sec. 498-A, 304-B IPC and Sec. of Dowry Prohibition Act, police station Bhadohi, district Bhadohi, whereby the learned trial court has summoned the revisionist under Sec. 319 Cr.P.C. to face the trial with other accused.

(3.) Brief facts of the case as narrated in the first information report are that the informant Akhlaq Ahmad lodged a report at the police station concerned with the averment that he performed the marriage of his daughter Dilkusha Bano with Ashfaq Ahmad on 25/3/2021 according to Muslim rituals. After one week of the marriage, the in-laws started harassing her for dowry. His daughter telephonically informed him about the same based on which the informant went to his daughter's house and requested her in-laws a lot, but they did not agree. The informant also asked her daughter to tolerate it for a few days presuming that things would be fine. On 15/6/2021 at around 6.00 p.m. the accused Mushtaq Ahmad called on the mobile phone of Toni Mansoori, the son of the informant and asked him to come right away to his home. The informant along with his family members reached the house of his daughter's in-law. He saw that her dead body was lying on the bed and marks of injury were present on her body. He suspected that the accused persons have committed her murder for dowry.