- (1.) SUPPLEMENTARY affidavit filed today is taken on record.
(2.) HEARD learned counsel for the revisionists, learned counsel for the opposite party No. 2 and learned AGA for the State.
(3.) THIS revision has been preferred against the judgment and order dated 16.07.2014 passed by the learned Additional Chief Judicial Magistrate, Court No. 6, Moradabad in Complaint Case No. 617 of 2013, under sections 498 -A, 323 IPC and 3/4 Dowry Prohibition Act, PS Mahila Thana, district Moradabad, whereby the application for discharge was dismissed. Brief facts of the case are that the revisionists moved a discharge application on 18.12.2013 alleging that they have been falsely implicated in the case. Ranjeeta was married on 27.11.2010 and on 26.02.2012 when she was in the advance term of pregnancy, she was admitted in the hospital at Dehradun. She did not feel better hence she was got discharged on 28.02.2012 and she was anaemic then she was got admitted to the hospital at Dehradun, where she was operated on 28.02.2012 and still child was born. She was admitted in the hospital from 28.02.2012 to 05.03.2012. The opposite party No. 2 moved an application, in which it has been said that the occurrence took place after seven months meaning somewhere near 02.08.2012 whereas her delivery took place somewhere near 29.02.2012.;