MURADNAVI Vs. STATE OF U P

JUDGEMENT

(1.) Instant application has been moved to set aside the order dated 17.12.1999 passed by Judicial Magistrate, Chaundausi, district Morabad, whereby final report was submitted in Crime No. 151 of 1999 under Section 498-A, 504, 506 I.P.C. and Sections 3/4 Dowry Prohibition Act was not accepted. Protest petition of O.P. No. 2 Sabbir Ali was allowed, final report No. 54 dated 24.7.1999 was set aside and direction was for re-investigation of the case.

(2.) Heard Sri Abhay Saxena, learned counsel for the applicant and learned AGA and have gone through the record.

(3.) List was revised. None appeared for the O. P. No. 2, Sabbir Ali.