DWIJENDRA NATH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The present revision has been filed against the order dated 16.10.2017 passed by the Additional Sessions/Special Judge E.C. Act, Kanpur Nagar in Session Trial No. 569 of 2016, under Sections 498A, 304B, 506 I.P.C. and 3/4 Dowry Prohibition Act. Learned Sessions Judge by order dated 16.10.2017 has rejected the application of complainant under Section 319 Cr.P.C. for summoning opposite party nos. 2 to 7 for trial as accused.

(2.) Heard learned counsel for the revisionist, learned counsel for respondent nos. 2 to 7 and learned A.G.A. appearing for the State and perused the record.

(3.) In support of his case learned counsel for the revisionist has submitted the case laws:- Bhure and Ors. Vs. State of U.P. and Anr. [2018 (2) JIC 77 (All), Rajesh and Others Vs. State of Haryana [2019 (108) ACC 978, Hardeep Singh and Others Vs. State of Punjab and Others 2014 (3) SCC 92, Sugreev Kumar Vs. State of Punjab and Others [2019 0 AIR (SC) 2903], Michael Machado and Another Vs. Central Bureau of Investigation and Another AIR 2000 Supreme Court 1127, Krishnappa Vs. State of Karnataka AIR 2004 Supreme Court 4298, Kailash Vs. State of Rajasthan and Another AIR 2008 Supreme Court 1564, Smt. Rani Zahir Ahmad and Others Vs. State of Haryana and Another 2006 CriLJ 1757