SHATRUGHAN SINGH @ SHATRUDHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned APP for the State. In spite of appearance of OP NO.2, none has represented her.

(2.) Petitioner, who happens to be father-in-law along with others including husband has been summoned to face trial for an offence punishable under Sections 498A, 406, 342 of the IPC vide order dated 06.04.2011 passed by SDJM, Bhojpur at Ara in Complaint Case No. 2100/2010, Trial No. 3004/2010 on a complaint filed by OP NO.2, Bindi Devi who happens to be wife of Sanjay Singh, son of petitioner whereunder, she had alleged that after marriage in the year 1999, she came to her Sasural where accused persons advanced demand of Rs.2,50,000/- in lieu of dowry and to facilitate the same, she was also tortured.

(3.) It has further been alleged that in the year 2008, father of complainant had paid Rs. 1 Lakh to her husband, Sanjay Singh who had purchased one Commander Jeep in partnership with his friend. Subsequently thereof, they revived demand of dowry and having been denied at her side, on 18.09.2010, the accused persons brutally assaulted her on account of which there happens to be fracture in her left hand as well as also sustained injury over different parts of her body. The accused persons remained immune with her condition and lastly, on 27.09.2010, she was kicked out after retaining her ornaments, clothes etc.