- (1.) Vide order dated 19.5.2008, notice of motion was issued to respondents no. 5 and 6 only. The said order is reproduced hereinunder:- Respondents were found innocent by the police on investigation. However, on prosecution application under section 319 of the Code of Criminal Procedure, they were ordered to be summoned as additional accused vide order dated 12.12.2006 of learned Chief Judicial Magistrate, Gurgaon. The said order was, however, set aside by learned Additional Sessions Judge, Gurgaon vide judgment dated 10.05.2007 which has been impugned in the instant revision petition, at the hands of State of Haryana. Respondents No. 2 and 4 are sisters of husband of the complainant, whereas respondents no. 1 and 3 respectively are their husbands. From age of respondents no. 2 and 4, it is apparent that their marriage had taken place long before the marriage of the complainant with their brother. Respondent no. 1 to 4 are residing in Gurgaon and the matrimonial home of the complainant is in Delhi. No specific allegations were made in the detailed FIR against respondents no. 1 to 4. Accordingly, no case for interference in the instant revision petition is made out qua respondents no. 1 to 4. The revision petition is accordingly dismissed qua respondents no. 1 to 4. Respondent no. 5 is elder brother of husband of the complainant. Respondent no. 6 is wife of respondent no. 5. There are specific allegations against them in the FIR as well as in the statement of complainant made in the Court. Notice of motion to respondents No. 5 and 6 only for 08.08.2008.
(2.) I have heard learned counsel for the parties and perused the case file.
(3.) Learned counsel for the petitioner vehemently contended that there are specific allegations against respondents no. 5 and 6 in the FIR as well as in the statement of complainant made as witness in the Court.;