LAWS(ALL)-2008-10-105

KALPANA Vs. STATE OF U.P.AND OTHERS

Decided On October 17, 2008
KALPANA Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) BY means of this revision preferred under Section 397 of the Code of Criminal Procedure (in short the 'Cr.P.C.'), order dated 8.5.2000 passed by the 2nd Additional Chief Metropolitan Magistrate Kanpur Nagar in the criminal case arising out of Crime No. 641 of 1999, under Sections 498-A, 325, 504, IPC and Section 3/4 of Dowry Prohibition Act, P.S. Naubasta, District Kanpur Nagar has been challenged.

(2.) BY the impugned order, final report submitted by the police in the aforesaid case has been accepted without passing any order on the protest petition filed by the revisionist against the said final report.

(3.) WHEN the revision was taken up for hearing in the revised list, the counsel for the respondents did not appear. Hence I have heard arguments of Sri Mayank Bhushan learned counsel for the revisionist and learned AGA for the State. Otherwise also the accused persons/respondents have no right to contest this revision, as no process has been issued against them so for to summon them to face the trial.