SAMI PRASAD CHAURASIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners who have been impleaded as accused in Complaint Case No. 188(C) of 2002 pending before the learned S.D.J.M., Barh wherein cognizance has been taken under sections 323 and 498A of Indian Penal Code as also sections 3/4 of Dowry Prohibition Act. Also heard the learned A.P.P. for the State.

(2.) The petitioners herein happen to be relatives of the husband, Om Nath Chaurasiya @ Om Nath Prasad whose marriage with Complainant, Sanju Devi, was solemnised on 7.5.1999.

(3.) According to the complainant after she reached the marital home at village Goilkera Bazar within Singhbhum District her in-laws started taunting her on perusing the gifts given in marriage and they also started demanding a scooter and a colour TV. alongwith the liquid cash of Rs. 35000/-. She was also threatened that she would be killed if the demanded articles were not supplied. The complaint petition also deals with the cruelty that she had been subjected to thereafter.