ROHTASH Vs. BABLI

JUDGEMENT

(1.) THIS is a petition against judgment dated 22.2.2005 of Sessions Judge Narnaul whereby the revision petition filed by complainant Babli against order dated 30.1.2004 of Judicial Magistrate Ist Class, Mohindergarh was accepted. Vide this judgment, Sessions Judge Narnaul had directed that complaint shall also proceed against the present petitioners.

(2.) THE facts of the case are that Babli-respondent filed a complaint for offence under Sections 406/498-A/506/323/34/120-B IPC against her husband Karan Singh, Rohtash and Bhuri parents-in-law and Sharmila husband's sister. Judicial Magistrate Ist Class, Mohindergarh after considering preliminary evidence had issued summons for offence under Section 498-A IPC as against Karan Singh husband. From copy Annexure P-4, it would come out that earlier to that, he had marked the enquiry to DSP Mohindergarh who has found that it was not a case of cruel treatment or dowry and it was just to pressurize the in- laws party.

(3.) UNDER these circumstances, I am of the view that Judicial Magistrate Ist Class, Mohindergarh had rightly decided not to proceed against the other persons, except the husband.