Smt. Anita vs State Of U.P. And Others
2022 Latest Caselaw 3892 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL REVISION No. - 3212 of 2005
 

 
Revisionist :- Smt. Anita
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Ashok Kumar Rai,Ravindra Nath Rai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Raj Beer Singh,J.

Heard learned counsel for the revisionist and learned AGA for the State.

Learned counsel for the revisionist has submitted that the instant matter relates to matrimonial dispute and both the parties have amicably settled the dispute and they are residing together and thus, he is not pressing the present criminal revision.

Perusal of record shows that this revision has been filed against the judgment and order dated 16.05.2005, passed by the Judicial Magistrate-Ist, Fatehabad Agra in criminal case no. 829 of 2002, (State v. Shishu Pal And Ors.), under Sections 498A, 323, 504, 506 IPC and Section 3/4 of D.P. Act, P.S. Dauki, district Agra, whereby the opposite party nos. 2 to 6 have been acquitted.

Though this revision has not pressed by learned counsel for the revisionist, but I have gone through the record.

Perusal of record shows that the revisionist is wife of opposite party no. 2 Shishu Pal. The FIR of this case was lodged by the revisionist alleging that after marriage she was harassed by the accused persons/private opposite parties on account of dowry and after investigation, charge-sheet was submitted against the accused persons/private opposite parties under Sections 498A, 323, 504, 506 IPC and Section 3/4 of D.P. Act. During trial six witnesses were examined. After trial, the opposite party nos. 2 to 6 have been acquitted vide impugned order dated 16.05.2005. After perusing the record, it appears that the trial court has considered evidence on record and found that the evidence is not reliable. The trial court has considered entire facts and evidence in correct perspective and that the accused persons/private opposite parties were acquitted of the said charges vide impugned judgment and order dated 16.05.2005. No material illegality or perversity could be shown in the impugned order.

Considering entire facts and evidence of the instant matter, it appears that there is no force in the present criminal revision and thus, the same is liable to be dismissed. Accordingly the instant criminal revision is dismissed.

Order Date :- 24.5.2022

Anand