- (1.) This revision has been preferred against the order dated 3.6.2014 passed by the C.J.M., Court No. 1, Muzaffar Nagar in Criminal Case No. 358/9 of 2013, State of U.P. Vs. Farid and others, under Sections 498-A, 377 read with Section 109 I.P.C. and 3/4 D.P. Act, Police Station Thana Bhawan, District Muzaffar Nagar whereby the learned Magistrate rejected the discharge application of the accused revisionist.
(2.) Facts in brief are that the accused moved an application under Section 239 Cr.P.C. for discharge stating therein that they are innocent, they have not committed any crime and they and their family members have falsely been implicated. Anwar is the maternal uncle of husband of the victim, namely Fareed. Israna is the maternal aunty of Fareeda. Noor Mohammad is 'mausa' of Fareed. Smt. Sarwari is 'mausi' of Fareed. Smt. Khushnuma is the married sister of Fareed and Kumari Rehnuma is the unmarried sister of the Fareed. No case against the accused except Fareed is made out under Section 377 I.P.C. and, according to the complaint, the court at Saharanpur has only jurisdiction, hence, the accused persons are liable to be discharged.
(3.) The learned court after finding that there are sufficient grounds to frame charge, dismissed the discharge application. Feeling aggrieved the revisionists have come up in this revision.;