- (1.) HON'ble SHARMA, J. This revision petition has been filed by the petitioner Prahlad, complainant, against the order dated Sept. 15, 2004 of Addl. Sessions Judge (Fast Track) No. 2 Sikar in Sessions Case No. 26 of 2004 whereby trial Court rejected the application under Section 319 Cr. P. C. for taking cognizance against Pannalal @ Panna Ram, Kajodi and Santosh.
(2.) BRIEF facts giving rise to this revision petition are that on the basis of the written report dated March 10, 2004 of the petitioner FIR No. 27 of 2004 was registered with Police Station Losal for commission of offences publishable under Section 498 A, 304 B IPC and Section 4 of the Dowery Prohibition Act against accused persons Panna Ram, wife of Panna Ram, Raju @ Raj Kumar and daughter of Panna Ram. It was alleged in the FIR that the accused named in the FIR have harassed and thereby caused dowery death of bride Sunita. After registering aforesaid report, the police started investigation into the matter and statements of witnesses were record. Mrig FIR No. 1/2004 registered under Section 174 Cr. P. C. with Police Station Losal and its material was also included in the case of crime FIR No. 27 of 2004. After investigation the police filed charge sheet dated May 20, 2004 for the offence under Sections 498 A and 306 IPC in the Court of Judicial Magistrate No. 2 Sikar against accused respondent Raj Kumar only. After filing the charge sheet, the Judicial Magistrate took cognizance of the offence against accused Raj Kumar and committed him to the Court of Sessions Judge Sikar, who transferred case to the Court of Additional Sessions Judge (Fast Track) No. 2 Sikar for trial. On June, 14, 2004 the trial Court heard the parties to the case at the stage of Sections 227 and 228 Cr. P. C. evaluated and weighed the material available on record and formed the opinion that the accused Raj Kumar has subjected the deceased bride to cruelty and harassment for demand of dowery since the marriage dated May 4, 1998 and till soon before her death, he continued such cruelty and harassment. The trial Court opined that due to such cruelty and harassment the bride committed suicide by hanging. After framing charge against accused Raju @ Raj Kumar the trial Court proceeded with the trial and recorded statements of witnesses Gulab Chand (PW. 1), Shyam Sunder (PW. 2), Prahlad (PW. 3), Bhagwati (PW. 4), Mooli (PW. 5), Laxmi Narain (PW. 6), Shaitana Ram (PW. 7), Mahesh (PW. 8), Dr. Ratan Singh Ola (PW. 9), Dr. S. C. Jain (PW. 10), Mool Chand (PW. 11), Manoj Chaudhary (PW. 12), Jagdish Prasad (PW. 13), Surendra Singh (PW. 14), Sultan Singh (PW. 15), Baluram (PW. 16), Jay Singh Explanation of accused s was also recorded under Section 313 Cr. P. C. Statements of defence witnesses DW. 1 to DW. 4 have also been recorded and several documents have been produced and exhibited in support of prosecution case and defence case. The complainant at the stage of final arguments in the case, filed application under Section 319 Cr. P. C. on August 28, 2004 making allegations of demand of dowery against father in law Panna Lal, mother in law Kajodi and sister in law Santosh. In the application it was stated that the witnesses in their statements before the Court taken the names of these persons in relation to demand of dowry and hence cognizance may be taken against them under Section 319 Cr. P. C. Reply to the application under Section 319 Cr. P. C. was filed by Rajkumar stating therein that in proceedings under Section 174 Cr. P. C. by the SDM, nobody from inlaws side made any allegation regarding demand of dowry by inlaws. In the reply its was specifically stated that in order to drag the inlaws contrary to the documentary evidence Ex. D. 2 statement of Prahlad, Ex. D. 3 Panchayanama and Ex. D. 10 statement of Laluram, oral evidence of prosecution witnesses have been raised in the application. In these circumstances the trial Court after considering all the material available on record, including proceedings by SDM under Section 174 Cr. P. C. , rejected the application under Section 319 Cr. P. C. for taking cognizance against the inlaws. At this stage this court cannot make any comments in respect of evidence produced by the prosecution during trial. Any observations on the application under Section 319 Cr. P. C. filed by the complainant at this stage will amount to prejudice the case of the prosecution. The trial before the Addl. Sessions Judge is complete and is at the stage of final arguments since October 2004. On October 8, 2004, this Court directed the trial Court not to pronounce judgment. The interim order dated October 8, 2004 was confirmed by the order of this Court dated October 19, 2005 passed in the revision petition No. 741 of 2004. The case is pending for pronouncing the judgment by the trial Court. I have gone through the order dated September 15, 2004 passed by the Additional Sessions Judge. In my opinion the order does not call for any interference in revisional jurisdiction. The revision petition being devoid of merit stands dismissed. As the main petition stands disposed the stay application also stands disposed. The trial Court is directed to expedite the trial. .;