OM PRAKASH JAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Vidya Prakash Singh, learned counsel for the revisionists and Sri O.P. Mishra, the learned A.G.A. for the State and perused the material on record.

(2.) By means of this criminal revision, the revisionists no. 1, 2 and 3 have challenged the order dtd. 6/11/2009 passed in Criminal Appeal No. 01 of 2005, Sanjay Jain and Others Vs. State of U.P., arising out of Case Crime No. 175 of 1999, under Sec. -498-A I.P.C. read with Sec. 3/4 of D.P. Act, Police Station- Kavi Nagar, District Ghaziabad, by which the learned Additional Sessions Judge, Ghaziabad passed an order that it shall be presumed that one of the accused person namely, Sanjay Jain, is absconding and accordingly the appeal shall proceed.

(3.) Some other relevant facts are below:-