RAMWATI Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned Counsel for the parties and perused the record. This criminal misc. leave application has been filed under section 372 Cr.P.C. by Smt. Ramwati, W/o. Late Tyiyan (Smt. Ramwati v. State of U.P. and three others) challenging the validity and correctness of the impugned order dated 1.2.2013 passed by the Addl. District & Sessions Judge, Chandausi, district Moradabad in Session Trial No. 386 of 2007 (State v. Kanhai and others) arising out of Case Crime No. 1167 of 2006 under section 364 read with section 120-B, 302 read with section 120-B and 201 read with section 120-B IPC, police station Chandausi, district Moradabad.

(2.) By the aforesaid impugned order, the Court below has acquitted Kanhai Lal, Ashoka Devi and Priyanka @ Bhuri from the aforesaid case crime and sections.

(3.) An F.I.R. was lodged on 9.12.2006 against opposite parties namely Kanhai Lal, S/o. Itwari Lal (Opp. party No. 2), Ashoka Devi, W/o. Kanhai Lal (Opp. party No. 3) and Priyanka @ Bhuri, W/o. of Late Ajay Pa (Opp. party No. 3), all residents of Railway Quarter, Bahjoi Road, Kasba, Police Station Chandausi, district Moradabad alleging therein that Ajay Pal, S/o. Ramwati (the appellant) was married to Priyanka @ Bhuri, but she was not living with her husband and was in love-in-relationship with opposite party No. 2 (Kanhai Lal - her brother-in-law). On 1.12.2006, Kanhai Lal came to the house of the complainant and went away with her son Ajay Pal, aged about 25 years, who since then is untraceable and has not return and as such a report of missing person was registered. It was registered as case crime.