HARIRAM SEHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision petition under Section 397/401 of the Code of Criminal Procedure 1974 preferred by the petitioners -accused is directed against an order dated 2/11/2012 passed in Criminal Case No. 868/12 by the Judicial Magistrate First Class, Ambah, district Morena framing charges against the accused/petitioners for commission of offence punishable under Section 498A of I.P.C.

(2.) THE brief facts, just for the decision of this revision petition are that on 24/6/12 FIR was lodged by the complainant/respondent No. 2 -Smt. Seema Sehar against the petitioners/accused. The allegations contained in the FIR for the sake of convenience are recapitulated in four parts as under: -

(3.) IT is submitted by the counsel for the petitioners that after completion of the investigation, charge -sheet was filed by the police in the court of Judicial Magistrate First Class, Ambah, district Morena where charges for commission of offence under Section 498A of I.P.C. have been framed against all the petitioners by the court in Criminal Case No. 868/12 under the order impugned.