RAKESH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned Counsel for the Petitioners is permitted to withdraw the application so far as the Petitioner No. 1, Rakesh Sharma is concerned.

(2.) The Petitioners No. 2 and 3 who are the parents -in - law seek quashing of the order of cognizance dated 18.01.2010 passed by the Sub -Divisional Judicial Magistrate, Nawada in Complaint Case No. 397 of 2009.

(3.) The case of the Complainant is that she was married to the Petitioner No. 1 on 21.02.2003 on which occasion large number of gifts were given to the in -laws. While the Petitioner No. 1 was studying a course of Engineering the Petitioner No. 2 was posted as a Police Officer in Delhi. When she came to her in -laws' house. She was mentally tortured by everyone on the ground of bringing insufficient dowry. On 08.05.2004 a son was born who was aged about five years at the time of filing the Complaint. The allegation further was that the parents -in -law used to constantly demand more money for education of her husband, Petitioner No. 1. After the Petitioner No. 1 became a full -fledged Engineer he started working in Noida but the torture for non -fulfilment of dowry continued.