ANITA PANDITA Vs. VIJAY BHAT

JUDGEMENT

(1.) PETITIONER has challenged order dated 24.8.2006 passed by the learned Principal Sessions Judge, Budgam in a complaint titled as Anita Pandita v. Vijay Bhat and Ors., dismissing the complaint under Sections 494 and 498, Ranbir Penal Code (for shot 'the Code'). It is necessary to notice the brief facts of the case as under:

(2.) PETITIONER Anita Pandita -complainant filed a complaint titled as Anita Pandita v. Vijay Bhat and Ors., before the learned Judicial Magistrate, 1st. Class (Munsif), Budgam on 3.2.2006 against respondents 1 and 2 and nine more persons named in the complaint. Preliminary statements of the complainant and two witnesses came to be recorded. After perusing the complaint, preliminary statements of complainant and two witnesses, committal Court has drawn cognizance and issued process against accused/respondent Nos. 1 and 2 for the commission of offence under Sections 494 and 109 of the Code. The committal Court on 3.4.2006 after securing presence of accused/respondents 1 and 2 passed the committal order on 3.4.2006 and committed the case to the Court of leared Sessions Judge, Budgam and also directed the accused to cause appearance before the trial Court i.e., Sessions Judge Budgam on 4.4.2006.

(3.) COMPLAINANT have arrayed all the eleven alleged accused in this revision petition as respondents. This Court, after noticing that the cognizance and process was issued only against respondents 1 and 2 deleted respondents 3 to 11 from the array of respondents vide order dated 2.3.2006.