DEBASISH DEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition is directed against the order dated 6.9.2007 by which the cognizance has been taken by the SDJM, Patna in Complaint Case No. 943(C) of 2007 of the offence under Section 498A of the Indian Penal Code and ordered to issue summon against the accused person.

(2.) The prosecution case as alleged in the complaint petition filed by the complainant is that the complainant Surina Ranjan was married with Debasish Dey on 24.9.2006 in the temple situated at Bagribari, Dhubari (Assam) according to the Hindu rites and rituals and the victim complainant appeared before Special Marriage Officer, Golpara alongwith the accused for registration of the marriage and marriage certificate was issued and the complainant began to live with her husband accused since 24.9.2006 at B.G. Colony, Railway Quarter No. 6/8 Bongaigaon, Assam. There is further allegation of demand of Rs. 5,00,000/- (five lacs) in December, 2006 and the complainant was pressurized to inform her father for sending rupees five lacs and thereafter there is allegation of subjecting cruelty by different modes and means including assault. Then it is alleged that the complainant informed her maternal uncle to came at Bongaigaon and try to settle the matter and further on 15.3.2007 took her signature on plain paper including non-judicial stamp by which the victim became sick and her treatment was going on.

(3.) The further case is that on 24.3.2007 the complainant learnt about the planning of the accused persons for dire consequence to her live and limb so she succeeded to flee away from her Sasural to her Naihar.