CHAMAN MANGLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr Gopal Swarup Chaturvedi, learned Senior Counsel assisted by Ms Somya Chaturvedi, learned counsel for the revisionist, Mr Harsh Vardhan Deshwar, learned counsel for the opposite party no. 2 and Mr L. M. Singh, learned AGA for the State and perused the record.

(2.) This Criminal Revision is directed against the order dtd. 15/2/2022 passed by learned Addl. District and Sessions Judge, FTC-I Mathura, whereby the application for discharge under Ss. 498-A, 504, 506, 376 IPC and Sec. 3/4 of Dowry Prohibition Act moved by the revisionist u/s 227 Cr.P.C. in Sessions Case No. 287 of 2021 (State Vs Chaman Mangla) arising out of Case Crime No. 771 of 2020, has been rejected.

(3.) Initially an FIR vide Case Crime No. 771 of 2020 was registered against the revisionist and his father and mother by the complainant/opposite party no. 2 on 8/11/2020, under Ss. 498-A, 504, 506, 376 IPC and Sec. 3 / 4 of Dowry Prohibition Act.