STATE OF PUNJAB Vs. BRIJ MOHAN

JUDGEMENT

(1.) The State of Punjab challenges the order passed by the learned Sessions Judge, Ferozepur dated 6.11.1994. By virtue of the impugned order, the learned trial Court had dismissed the application filed by the Public Prosecutor seeking withdrawal from prosecution. It was held that interest of justice and public interest was in continuation of the trial rather allowing the prosecution to be withdrawn.

(2.) THE sum and substance of the facts alleged were that Smt. Indra wife of Brij Mohan is alleged to have committed suicide on 20.5.1992. An application was filed with the Superintendent of Police, Ferozepur alleging cruelty towards the deceased by the respondents who are the husband, father-in-law and mother-in-law of the deceased. The cruelty was for not bringing sufficient dowry by the deceased. A case was registered against the respondents with respect to offences punishable under Sections 306/304-B/498-A/34 Indian Penal Code. An application was filed before the learned Sessions Judge by the Public Prosecutor to withdraw from the prosecution. The said application reads :-

(3.) AGGRIEVED by the same, the present revision petition has been filed.