SWOPNAJEET MOHAPATRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been preferred invoking the extraordinary writ jurisdiction of this Court to quash and cancel the first information report being Mahila P.S. Case No. 138 of 2021 registered for the offences alleged under Ss. 323, 498A read with 34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act. The petitioners also prayed for providing protection as they have imminent threat to their life and liberty. Brief facts of the case

(2.) The writ application was initially filed on behalf of three petitioners. The petitioner no. 1 is the husband of the respondent no. 4. According to the statements made in the writ application, he is having a brilliant academic and professional career throughout his life. He is currently the Organization Head designated as Vice President (Head of Strategy, CEO's Office), Nayara Energy Limited at Mumbai.

(3.) The petitioner no. 2 is a Retired District and Session Judge, Bhubaneswar who has served in various districts of Orissa as a Judicial Officer for thirty-five long years having a very successful and unblemished career record throughout. He is the father of petitioner no. 1 and father-in-law of respondent no. 4. Petitioner no. 3 is a retired School Teacher of Government Girls High School, Badasankha, Puri, Orissa. She is the mother of petitioner no. 1 and mother-in-law of respondent no. 4.