(1.) These revisions are interlinked, as preferred against the order-dated 26/8/2004, passed by First Additional Sessions Judge, Bhopal in Sessions Trial No.83/04. By that order, Amrish, the petitioner in Cr. R. No.1445/2004, was charged with the offences punishable under Sections 498-A and 306 of the IPC whereas all the four co-accused, the respondent nos. 1 to 4 in Cr. R. No.1400/04 were discharged. Legality, propriety and correctness of the order of discharge have not been challenged by the State but by Dr. R.K. Sharma, the father of Archana (since deceased).
(2.) Marriage of Archana was solemnized with Amrish on 19/11/1995. In the wedlock, a daughter, named as Anukriti, was born. At the relevant point of time, Archana was living with Amrish and Anukriti at 13, Press Complex, M.P. Nagar, Bhopal whereas all other accused who stand discharged by the trial Judge, were residing at E-4, 45 Bungalow, T.T. Nagar, Bhopal (M.P.). On 28.09.2003 at about 5.35 p.m., Archana was taken to Jaiprakash Hospital, Bhopal in dead condition by Amrish. According to him, Archana had committed suicide by hanging herself from the ceiling fan. In the light of the intimation, initially, a marg (death case) was registered at P.S. M.P. Nagar, Bhopal.
(3.) A bare perusal of the impugned order would reveal that the learned trial Judge had proceeded to discharge all the four relatives of Amrish for the following reasons :
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