MANOJ KUMAR GARG,J. - (1.) Instant criminal revision petition has been filed by the petitioner against the order dated 16.05.2018 passed by the learned Additional Sessions Judge (Women Attrocities Act Cases) Bikaner in Sessions Case No. 45/2017 whereby, the trial court has framed charges against the petitioners for offences under Section 304B and 498A IPC.
(2.) Brief facts of the case are that on 08.04.2017, Amit Kumar Sharma filed a written report before the Women Police station Sadar Bikaner stating therein that his daughter Pallawi @ Tannu got married with Nagesh Gaur @ Bunty on 19.02.2016. At the time of marriage, sufficient dowry was given to the family members of the groom but they were not contended with the dowry and therefore, started harassing his daughter demanding Swift Dezire Car. It was stated in the complaint that on the previous day, an information was given by brother-in-law of Nagesh that Pallavi had locked the door and was not opening the door. Upon informing, when the complainant reached Bikaner, he saw that the body of his daughter was lying in the mortuary.
(3.) On this report, the police started investigation and after due investigation, the police filed challan against the present petitioners. Thereafter, the case was committed before the learned Additional Sessions Judge, Women atrocities Cases, Bikaner where arguments on charge were heard and after hearing the arguments, learned trial court framed charges against the petitioners for aforesaid offences.;