SWATI D/O BHANWAR NAK SINGH, B/C RAJPUT, R/O INDIRA COLONY, TEHSIL AND DISTRICT BIKANER Vs. ABHIMANU SINGH

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Crimial P.C. has been filed by the petitioner being aggrieved with the order dated 09.02.2015 passed by the Additional Sessions Judge, (Women Atrocities) Cases, Bikaner (hereinafter referred to as the 'revisional court') in Criminal Revision Petition No. 6/2014, whereby the revision petition preferred on behalf of the respondent Nos.1 to 3 has been partly allowed and the respondent Nos.1 to 3 were discharged from the commission of offence punishable under Sec. 406/34 IPC. The revisional court has also discharged respondent No.2 from the commission of offence punishable under Sec. 323/34 of IPC, however, the revisional court has refused to discharge the respondent Nos.1 and 2 from the offence punishable under Sections 498-A and 323/34 Penal Code and has also refused to discharge the respondent No.2 from the commission of offence punishable under Sec. 498-A of IPC.

(2.) Brief facts of the case are that on the basis of a written complaint filed by the petitioner, an FIR No.76/2011 has been registered at Women Police Station, Bikaner against the respondent Nos.1 to 3 and one Ganpat Singh for the offences punishable under Sections 498-A, 406 and 323/34 of IPC. The police after thorough investigation in to the allegations levelled in the FIR has filed charge-sheet against respondent Nos.1 to 3 and Ganpat Singh for the offences punishable under Sections 498-A, 406, 323/34 of Penal Code before the trial court.

(3.) The trial court framed charges against the respondent Nos.1 to 3 and Ganpat Singh for the aforesaid offences. In the meantime, Ganpat Singh died and only respondent Nos.1 to 3 remained accused before the trial court and the trial court vide order dated 04.04.2014 ordered for framing charges against the respondent Nos.1 to 3 for the offence punishable under Sections 498-A, 406 and 323/34 of IPC.