POONAM SRIVASTAVA, J. - (1.) HEARD Sri N.I Jafri, learned Counsel for the applicant and learned A.G.A. for the State.
(2.) THIS application has been filed for quashing the charge -sheet and the entire proceedings in case No. 9239 of 1989, State v. Zahrun Nisa, arising out of case crime No. 154 of 1989, under Sections 498 -A, 304 -B IPC, pending in the Court of learned Chief Metropolitan Magistrate, Kanpur Nagar. The marriage of the deceased Nasiran was performed with Saghir Ahmad in the month of May, 1989 and allegation in the First Information Report is that after the marriage, she was subjected to cruelty for bringing insufficient dowry. On 12 -8 -1989 the deceased died of burn injury and a First Information Report was registered at the instance of opposite party No. 2 Gulab Khan on 12 -8 -1989 at Police Station Bekanganj, District Kanpur Nagar. S.T. No. 546 of 1989 proceeded in the Court of 5th Additional District and Sessions Judge, Kanpur Nagar, State v. Saghir Ahmad and Ors. The trial proceeded against the husband and mother -in -law and vide judgment dated 24/25 -5 - 1990, both the accused i.e. husband and mother -in -law were acquitted as the prosecution was not able to prove its case beyond doubt. A copy of the judgment dated 24/25 -5 -1990 is annexed as Annexure -5 to the affidavit. This application is on behalf of sister -in -law Smt. Zahrun Nisa, against whom charge - sheet was filed subsequently. A certified copy of the charge - sheet is annexed as Annexure -1, a perusal of the same reveals that Saghir Ahmad and mother -in -law Smt. Rahman were challaned on 9 -9 -1989, whereas the present applicant has been challaned by means of the present charge -sheet. On the basis of charge -sheet, the proceeding in case No. 9239 of 1989, State v. Jahrun Nisa, is continuing.
(3.) THE ground for quashing the charge -sheet is that since the main accused i.e. husband and mother -in -law have already been acquitted after evaluating the entire evidence, principle of stare decisive will apply and the proceedings should be quashed. This argument is based on a decision of this Court in the case of Manoj v. State of U.P., 2004(1) JIC 178 (All) : 2004 (49) ACC 302. This Court has ruled that since two accused have already been acquitted and the same evidence is to be adjudicated for the second time, it will only amount to wastage of time. Admittedly, no conviction can be procured and there is no prospect of the case ending in conviction against the present applicant, it will only be a hallow formality of completing the procedure of the trial and it is almost certain that the trial will meet the same fate and entire exercise will be rendered futile. In such circumstances, the proceedings can be quashed in exercise of inherent powers applying the principle of the said case. I am in agreement with the argument of the Counsel for the applicant.;