GEETA SHARMA Vs. VIKRAM SHARMA AND ORS.

JUDGEMENT

(1.) IN this Revision Petition, the complainant has challenged the order of learned Sessions Judge passed on 4.2.2009 in Criminal Revision Petition No. 18 of 2008 whereby the order of framing the charge under Section 498A Indian Penal Code against the respondents was set aside.

(2.) THE relevant fact can be stated thus. Petitioner, before her marriage resided in village Seri Tehsil and Police Station Amb District Una, H.P. with her parents. On 12.11.2003 she was married to respondent Vikram Sharma, resident of Chandigarh. She alleged torture and demand of dowry in her matrimonial home, by respondent No. 1 and his relatives, who are the co -respondents.

(3.) TO substantiate the complaint, she examined preliminary evidence on the same lines.