MD. IMRAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Sr. Counsel on behalf of the petitioner and on behalf of the State, learned A.P.P. and also on behalf of O.P.No.2, learned Counsel are present.

(2.) The instant Cr. Revision was initially preferred against the order dtd. 24/3/2020 taking cognizance on the charge-sheet by the concerned court. Subsequently I.A.No.325 of 2023 was filed on behalf of petitioner wherein the prayer was amended seeking to set aside the order passed by the court-below while rejecting the discharge application of the petitioner vide order dtd. 19/12/2022 in G.R. Case No.1130 of 2019.

(3.) The learned Counsel for the petitioner has submitted that the F.I.R. of this case was lodged on 15/10/2019 against the four named accused including the petitioner making allegations in regard to Sec. 498-A of I.P.C. and of Dowry Prohibition Act.