KEDAR BURNWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking quashing of an order dtd. 6/9/2014 passed by the Sub Divisional Judicial Magistrate, Banka, taking cognizance in Complaint Case No. 382 of 2014 for offence under Sec. 498A of the Indian Penal Code read with Sec. 4 of the Dowry Prohibition Act, this application has been filed under Sec. 482 of the Code of Criminal Procedure.

(2.) The complainant-respondent herein filed the complaint case in question and it was her contention that she was married to Ajay Kumar Baranwal on 2/6/2013 as per Hindu rites and at the time of marriage ornaments, furnitures and household articles worth Rs.10.00 lacs were paid. It was alleged that the complainant started living with her husband in her sasural. For the first six months everything went very well but thereafter the accused persons, petitioners herein, used filthy language, harassed her and demanded dowry. On denial, it is said that she was tortured. On the aforesaid ground the complaint has been filed.

(3.) Petitioner no. 1 is a senior citizen and 62 years of old and is the father-in-law of the complainant. Petitioner no. 2 is also more than 60 years of old and is the mother-in-law of the complainant. Petitioner nos. 3 and 5 are the married daughters of petitioner nos. 1 and 2 and petitioner no. 4 is the son of petitioner nos. 1 and 2. The husband of the complainant Ajay Kumar Baranwal is not before this Court. He is said to be working in Indian Air Force as a Technician and posted in Gwalior, Madhya Pradesh.