VISHNU PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This misc. petition has been filed on behalf of the petitioner/complainant, father of the deceased Uma, against the respondents no.2 to 5 namely, Shri Mahendra Kumar (brother-in-law of the deceased), Smt. Urmila (wife of brother-in-law of the deceased), Shri Nand Lal (father-in-law of the deceased) and Smt. Kesar Bai (mother-in-law of the deceased) challenging the order dated 24.7.2004 passed by the learned Additional Chief Judicial Magistrate, Deedwana in F.R. No.33/2003 refusing the petitioner's request to take cognizance and try the respondents for the offence under Section 304B IPC as confirmed in the revision by learned Additional Sessions Judge, Deedwana in Criminal Revision No.12/2005 by the order dated 9.9.2005.

(3.) The respondents no.4 (Nand Lal) and no.5 (Smt. Kesar Bai) have expired during the pendency of this misc. petition and accordingly, the misc. petition qua them has become infructuous.