PANKAJ NAQVI, J. - (1.) HEARD Sri Ramesh Pandey, learned counsel for revisionist, Sri Gaurav Kakkar for the informant and learned A.G.A.
(2.) THIS revision is directed against the order dated 11.03.2015 passed by the Court of Iind Addl. Chief Judicial Magistrate, Gautam Budh Nagar rejecting the discharge.
(3.) THE revisionists no.1 is a husband, (2) mother -in -law, (3) father -in -law, (4) Grand father, (5) Grand mother and (6) Sister -in -law (nanad), who are facing trial in Case Crime no.32 of 2014 under Sections 498 -A, 323 IPC and 3 / 4 D.P. Act, P.S. Badalpur, District Gautam Budh Nagar. It is submitted that on the basis of the materials collected by the I.O., no charge is established under Sections 498 -A, 323 IPC and 3/ 4 D.P. Act, as all allegations are vague and general in nature and there are serious infirmities in the documents prepared by the police and the informant and no useful purpose would be served by dragging the revisionists to face the agony of trial.;