SHIWANGI PRABHAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ramakant Sharma, learned Senior Counsel for the petitioners assisted by Ms. Shama Sinha, learned Advocate, Mr. Y.C. Verma, learned Senior Counsel for the informant assisted by Mr. Vishal Vikram Rana and Mr. Iqbal Asif Niazi, learned AC to GP 5 for the State.

(2.) This application has been filed invoking the extraordinary writ jurisdiction of this Court to quash and cancel the First Information Report giving rise to Rajiv Nagar P.S. Case No. 397 of 2021 dtd. 15/9/2021 registered under Ss. 341, 323, 504, 506, 498(A) of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) As per the prosecution story, an arranged marriage was performed between the brother of these two petitioners and the informant on 6/5/2018 in accordance with Hindu Rites and Customs. The brother of the petitioners was working in Jubel (Saudi Arabia) and the marriage negotiation had taken place between the father of both the sides. It is alleged that after marriage while husband of the informant left for his job, she stayed with her in-laws. The allegation is that immediately after her husband left for Saudi Arabia, the in-laws started harassing the informant. It is stated that the husband of the informant came to Muzaffarpur in May 2019 but when the informant told him about the harassment at the hands of the in-laws, he ignored the same and returned to Saudi Arabia leaving the informant with her in-laws.