RAMJI LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant petition, a challenge is made to the order impugned dtd. 30/11/2018, whereby the order dtd. 18/8/2018, wherein charges were framed against the petitioners under Ss. 498A and 406 of IPC, has been upheld in revision.

(2.) Learned Counsel for the petitioner has submitted that the complainant/ respondent-Smt. Lajwanti lodged FIR No. 29/2017 at Police Station-Mahila Thana Jaipur (West) for the offence under Ss. 498A, 406, 419, 420, 427, 120B of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. Thereafter, pursuant to investigation, the petitioners were charge-sheeted for the offence under Ss. 498A and 406 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act. Consequently, charges were framed against the petitioners, vide order dtd. 18/8/2018, under Ss. 498A and 406 of IPC. Being aggrieved of the said framing of charges, the petitioners preferred a revision petition. However, vide order impugned dtd. 30/11/2018, the charges so framed under Ss. 498A and 406 of IPC, were maintained and the revision was dismissed. As a result, the petitioners have approached this Court under Sec. 482 of Cr.P.C. for the quashing of the orders dtd. 30/11/2018 and 18/8/2018 and the consequent, cancellation of charges framed against the petitioners.

(3.) In this background, learned Counsel for the petitioners has contended that the order impugned is ex-facie perverse and has been passed in contravention of the material available on record. To elucidate upon the said contention, following grounds have been raised, enumerated herein-under :--