Satya Prakash Pathak, J. - (1.) This revision petition filed u/s. 397 r/w Section 401 Cr.P.C. has been directed against the order dated 7.8.2003 passed by learned Judicial Magistrate, Jr. Division, 1st Class, Bikaner in Case. No. 604/2002 taking cognizance against the petitioners u/ss. 498-A & 406 IPC.
(2.) The brief facts of the case giving rise to this petition are that complainant respondent No. 2 filed a complaint inter alia stating that her marriage was solemnized as per hindu customs & rituals on 21.2.1997 with petitioner No. 1 Gopal Sharma and her parents gave her sufficient ornaments and dowry but after some time of the marriage the petitioners started demanding more dowry and harassing her. To fulfil their demands, her father gave Rs. 30,000/- to them but despite that they did not satisfy and started harassing her more & more and even gave beatings but she tolerated. It was also stated that on 18.12.1998 her husband Gopal Sharma, Omprakash, Sitaram and Radheyshyam threatened her that either she should bring 2 lac rupees or seek divorce else they would kill her by burning etc.
(3.) FIR No. 44/2000 was registered at Police Station Napasar and after investigation the police filed charge-sheet against two persons and filed negative report in respect of other eight persons against whom also the complaint was made. Against that, the petitioners filed a revision before the lower Court and the complainant also filed a protest petition on 22.11.2000 stating that her complaint be also taken into consideration with the case file u/s. 210 Cr.P.C. and the matter may be inquired on that basis.;