JAISHRI Vs. STATE

JUDGEMENT

(1.) BY filing instant criminal revision petition under Section 397 read with Section 401 Cr.P.C. The petitioner has challenged the order dated 12.6.1998 passed by Addl. Chief Judicial Magistrate No. 1, Bharatpur (for short 'the trial Court') by which he discharged the accused respondents from the offence under Section 498A IPC.

(2.) BRIEF facts of the case are that the complainant petitioner lodged an FIR No. 517/1988 at P.S. Kotwali Bharatpur against the accused respondents for the offence under Section 498A IPC.

(3.) THE petitioner aggrieved with the final report, submitted protest petition in the trial Court.