SURAJ RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is for quashing of the criminal prosecution initiated against the petitioner by order dated 15.4.2019 whereby and where under after inquiry finding a prima facie case for the offences under Sections 494/34 and 498A of the Indian Penal Code processes were issued against the petitioner in Complaint Case No. 67 of 2019, pending in the court of Sri D.K.Yadav, J.M.F.C., Naugachia.

(2.) The case, in short, is that opposite party No.2 got married with the petitioner on 28.2.2017 as per Hindu rites and rituals at Patna and after marriage she came to her sasural at Ranchi. Thereafter she came to her naihar at Ganaul where the petitioner demanded Rs.20 lacs claimed to be due in the marriage and also Rs.20 lacs for purchasing of a car and even when she returned to Ranchi to her sasural she was tortured for the above demand. Further Patna High Court CR. MISC. No.83250 of 2019(3) dt.16-01-2020 allegation is that she was administered wrong medicine in order to miscarriage her pregnancy and all the accused persons were abusing her and threatening her to get the petitioner married with some other lady and for that she had given an information petition in the court of Naugachhia. Further case is that when nobody came for her 'bidai' her father had taken her to Ranchi but the accused persons abused her and not allowed her to enter inside the house and she was assaulted by all the accused persons and they told that petitioner had second marriage with her younger sister.

(3.) The complainant was examined on solemn affirmation under section 200 of Cr.P.C., 1973 and after inquiry under Section 202 Cr.P.C., 1973 finding a prima facie case process were issued against the petitioner, which is under challenge before this Court.