GAURISHANKAR SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred by the complainant/petitioner, claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner (complainant), are that on 12/3/2008, complainant/petitioner's daughter Renu was brutally murdered by her in-laws' and other family members in her in- laws' house at Sardarshahar, in connection with the demand of dowry. On the same day, the complainant/petitioner lodged an FIR bearing no.76/2008, at Police Station, Sardarshahar for the offences under Ss. 304B and 498A IPC, against 11 members of her in-laws' family.

(3.) It was further submitted that the statements of P.W. 1 to P.W. 7 were recorded, during trial and that the complainant/petitioner filed an application under Sec. 319 Cr.P.C. before the learned trial court, on the basis of statements of such witnesses and other evidences, for cognizance to be taken against the remaining six other persons. However, the learned Court below rejected the said application, vide the impugned order dtd. 5/7/2019.