NEELAM SANJIVA REDDY Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been preferred against the order dated 13.2.2001 passed by VII Additional Chief Judicial Magistrate, Varanasi in Case No. 1474/2000, Rekha Devi v. Nilam Sanjiva Reddy and Ors., by which the revisionists Nilam Sanjiva Reddy, Phulgen Patel, Smt. Chinta Devi, Urmila Devi, Madhuri Patel, Mansha Patel and Ramesh Patel were summoned to face the trial under Sections 494 and 109, I.P.C.

(2.) Heard Mr. A.N. Tiwari, learned Counsel for the revisionists, Mr. Vimal Prasad, learned Counsel for the opposite parties and learned A.G.A.

(3.) Smt. Rekha Devi, respondent No. 2 filed complaint bearing No. 2273/ 2000, Smt. Rekha Devi v. Nedam Sanjiva Reddy and Ors., under Sections 494 and 109, I.P.C. in the Court of 3rd Chief Judicial Magistrate, Varanasi containing the fact that she was married with Neelam Sanjiva Reddy, revisionist on 20.5.1996 at her father's residence village Gahani, Police Station Cholapur, District Varanasi. She went to the residence of her husband but demand of scooter could not satisfied. Her husband, Neelarn Sanjiva Reddy and opposite party Nos. 2, 3 and 4, his family members, started to exercise of cruelty. One girl was born from the wedlock of Rekha Devi and revisionist who was about two years old. After the birth of her daughter, husband and his family members became more offensive. They had beaten on 4.5.2000 and kicked her out of her in-laws' house. She along with her child came to her father's residence and got her medical examination done in a Government Hospital, Varanasi. On 6.5.2000 her father and villagers went to her husband's residence for compromise but he denied to accept her. Thereafter, she moved an application to S.S.P., Varanasi for registering the case and the case was registered at Crime No. 118/2000. Her husband married one Madhuri Patel daughter of Mansa Patel resident of village Ganeshpur, Police Station Mirzamurad, Varanasi.