S.C.AGARWAL,J. - (1.) HEARD learned counsel for the revisionist and learned AGA for the State.
(2.) NO notice is issued to private opposite party in view of the order proposed to be passed today, however, liberty is reserved for private opposite party to apply for variation or modification of this order if he feels so aggrieved. This revision is directed against the order dated 6.8.2010 passed by the C.J.M. Jhansi in Case No. 4917 of 2006, State of U.P. Vs. Lok Ranjan Goswami, under Sections 498A, 323, 352, 504, 506 IPC, P.S. Mahila Thana Nawabad, Jhansi, whereby the application of accused-revisionist for discharge was rejected.
(3.) LEARNED counsel for the revisionist submitted that learned Magistrate has not applied his judicial mind to the facts of the case and there was no sufficient material on record for framing charge under Section 498A IPC against the revisionist. There was a domestic quarrel between the husband and wife, which does not amount to cruelty or harassment and the proceedings against the revisionist were an abuse of process of law. Matrimonial dispute is pending between the parties before the Family Court, Jhansi.;