RAJ LAKSHMI MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Rashmi Jha, learned counsel appearing on behalf of the petitioner and Mr. Shekhar Singh, learned senior counsel appearing for the opposite party no. 2.

(2.) The present application has been preferred under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, the 'Cr.P.C.') to quash and set aside the entire proceeding, including the order dtd. 31/3/2023 in Complaint Case No. 516/2023 (Enquiry Case No. 627/2023) under Sec. 12 of the Domestic Violence Act, 2005, (hereinafter referred to as the "D.V. Act") pending before learned S.D.J.M., Chapra at Siwan.

(3.) The prosecution's case in brief, is that the complainant entered into matrimony with the deceased Brajesh Mishra, son of petittioner no. 01 on 24/11/2016. it is alleged that subsequent to the marriage, the complainant was subjected to cruelty and harassment in connection with unlawful demands for dowry. The complainant alleged that after the demise of her husband in the year 2022, the petitioners were shifted to the residential flat, which is situated at Danapur, Patna, and have kept in their possession, all the documents like insurance paper, property documents etc. She further alleged that due to assault and torture, she was living in her parent's house. Hence, the present complaint case seeking redressal of the aforesaid grievances.