SANJEEB PARIDA Vs. STATE

JUDGEMENT

(1.) Heard Sri. Hemanth S, learned counsel for petitioner and Sri.I.S.Pramod Chandra, learned SPP-II appearing for respondent No.1. Sri.B.Ravindra, learned counsel for respondent No.2 has not addressed any arguments.

(2.) The brief facts of the case are as follows: Respondent No.2 married petitioner No.1/accused No.1 on 05.03.2012. After marriage, respondent No.2 started residing with petitioner No.1 at Rairangpur Bazar, Mayurbhang District, Odisha State.

(3.) Respondent No.2 lodged a complaint against the petitioners on 24.01.2014, alleging that she and petitioner No.1 were classmates and on the consent of their parents, their marriage was solemnized as per the Hindu Rites and Customs. After the marriage, she started to reside with the petitioners for twenty days. Thereafter, she went to Ahemadabad. In the complaint, it is alleged that at the time of marriage, father-in-law and mother-in-law demanded car, gold worth Rs.15,00,000/- and Rs.50,000/- cash. It is further alleged that, since she did not bring the car, the 1st petitioner started torturing her and demanding her to bring new car, otherwise, to bring amount of Rs.10,00,000/- to buy a car.