NEELAM KUMARI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the dismissal of the application filed under Section 319 Cr.P.C. by the Magistrate and the order passed by the Additional Sessions Judge in revision.

(2.) I have heard the counsel for the petitioner at great length.

(3.) The counsel for the petitioner urges that the complainant had made allegations not only against the husband but also against the in-laws but the police had challenged only the husband and when the complainant stepped into the witness box she had named all those persons and similar statement has been made before the police and the trial Court as well as the Revisional Court have ignored the statements and have dismissed the application. Reliance was placed upon Rakhi Mishra v. State of Bihar and others 2017(4) RCR (Criminal) 52 .