RAJA AJIT MAHAJAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Both these above detailed criminal revisions by the aid of Sec. 401 Cr.P.C. ( CRR 2436 of 2016 by accused Raja Ajit Mahajan) and (CRR 2437 of 2016 by accused Sunil Anand) are directed against the order of learned Additional Sessions Judge, Faridabad passed in FIR No. 468 dtd. 5/8/2015 under Ss. 498-A, 406, 109, 354-A, 354-C, 376 and 34 IPC registered at Police Station Sector 7, Faridabad framing charges against both these accused under Ss. 498-A, 406 read with Sec. 34 IPC and Ss. 376, 354-A, 354-C and 109 IPC

(2.) Upon hearing Mr. N.S. Shekhawat, learned counsel for the petitioners and Shri Deepinder Singh learned counsel for the complainant assisting by Mr. Baljinder Virk, DAG, Haryana and on perusal of the records.

(3.) The FIR in question had come about on the complaint of the complainant/wife Anita Mahazan alleging that the present marriage of the complainant was third one with accused/husband Raja Ajit Singh, which has come about on 26/9/2014.