BABLOO KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) In short F.I.R. is to the effect that O.P. No. 2 approached petitioners for marriage of his daughter with petitioner no.1. Finding his daughter of their liking, 01.12.2005 was fixed for engagement (chheka). On the due date that was performed also at the house of accused persons (petitioners). Residence of parties is relevant in the case for the purpose of jurisdiction. So, it is made clear that Opposite Party No.2 is resident of District-Madhepura, while petitioners of District-Khagaria.

(3.) In engagement (chheka), it is said that cloths, utensils, briefcase, ornaments, cash and several other articles were given but one of the demands remained to be fulfilled that was of motorcycle for which Rs. 30,500/- was sent, even then date was not fixed. For the last time, when the date was requested to be fixed that was refused for a further demand of Rs. 50,000/-.