HARI SINGH Vs. LALIT KUMAR MAKKAR AND OTHERS

JUDGEMENT

(1.) Appellant has filed this application for grant of leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973 against the impugned judgment dated 23.4.2011 passed by the trial Court whereby the respondents-accused were acquitted of the charge framed against them.

(2.) The case of the complainant-Hari Singh, in brief, was that Deepak Kumar, his son was married to Parveen, daughter of Lalit Kumar Makkar on 5.2.2001. Father of Parveen took her to Hisar on 28.6.2001 against the wishes of Deepak Kumar for her admission in B.Ed. Course. Parveen being married was not eligible for B.Ed course. Lalit Kumar Makkar declared Parveen as unmarried while seeking her admission in B.Ed course. Lalit Kumar Makkar had also managed to procure a fake medical certificate from the Civil Surgeon Hisar on 4.5.2001 declaring her unmarried although she was married and pregnant at that time.

(3.) In support of his case, complainant led his preliminary evidence. The trial Court ordered the summoning of the accused-Sat Pal for commission of offence under Section 193 (IInd Part) of the Indian Penal Code ('IPC' for short) read with Section 199 and 200 IPC and Section 465 IPC . After the complainant led his pre-charge evidence, charge was framed against the accused-Sat Pal under Section 193 (IInd Part) IPC read with Section 199 and 200 IPC and Section 465 IPC. The trial Court vide judgment dated 23.4.2011 acquitted respondents-accused of the charges framed against them. Hence the present application with the prayer for grant of leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C'.) has been filed by complainant-Hari Singh. After hearing the learned counsel for the applicant, I am of the opinion that the instant application deserves to be dismissed.