SMT. SAJIDA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) By way of this revision, the petitioner complainant has approached this Court assailing the order dated 25.6.2012 passed by the learned Judicial Magistrate, Mandalgarh, District Bhilwara in Cr.Case No.135/2011 whereby, the application filed by the petitioner under Sec. 319 Crimial P.C. for summoning the respondents No.2 to 5 as additional accused to face trail with the charge-sheeted accused Sabir Hussain for the offences under Sections 498A and 406 Penal Code was rejected.

(2.) I have heard the arguments advanced by the learned counsel for the parties and have gone through the material available on record.

(3.) The petitioner filed the FIR No.123/2011 at the Police Station Bagod against the respondents and her husband Sabir Hussain for the offences under Sections 498A and 406 Penal Code with the allegation that all the respondents, who were living in a joint family house and used to harass her on account of demand of dowry. She was allegedly turned out of the matrimonial home because she failed to meet the illegal dowry demand of Rs. 50,000.00 made by the accused. The Police, after thorough investigation filed a charge-sheet only against the petitioner's husband Sabir Hussain.