AFSANA Vs. FIROJ

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. has been filed by the petitioner being aggrieved by the order of the learned Additional Sessions Judge, Mandsaur dated 10.12.2010 passed in Criminal Revision No. 188/2010 confirming the order passed by the Judicial Magistrate First Class, Mandsaur in criminal case No. 319/2008 dated 12.04.2010, whereby the application moved by the petitioner for return of the dowry articles has been dismissed. In this regard it may be observed that the order of Judicial Magistrate First Class has not been filed on record. In so far as revisional Court is concerned, vide impugned order, has discussed the evidence which came on record. The evidence which was led was very vague and there was nothing to substantiate the case of the petitioner that she brought some goods in dowry which was required to be returned to her. She was not able to prove any receipts of those articles. Observations made by the trial Court in this regard is reproduced hereunder: -