S.C.AGARWAL, J. - (1.) SUPPLEMENTARY affidavit filed on behalf of the revisionists is taken on record.
(2.) VAKALATNAMA filed by Sri Ajay Rajendra on behalf of the complainant is also taken on record. This revision under section 397/401 Cr.P.C. is preferred against the order dated 4.6.2011 passed by Additional Sessions Judge, Court No.17, Meerut in S.T. No.1017 of 2010 State Vs. Nitin Sharma and others under sections 498-A, 304-B IPC and 3/4 Dowry Prohibition Act, P.S. Daurala, District Meerut, whereby application for discharge under section 227 Cr.P.C. filed on behalf of the accused-revisionists was rejected.
(3.) HEARD Sri V.P. Srivastava, senior advocate assisted by Sri H.C. Mishra, learned counsel for the revisionists, learned A.G.A. for the State as well as Sri Ajay Rajendra, learned counsel for the complainant.;