DIPAK MALAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking quashing of Complaint Case 50C/2014 pending in the Court of Sub-Divisional Judicial Magistrate, Khagaria and an order dated 30th of April, 2015 taking cognizance for an offence under Sec. 498A of the Indian Penal Code, this application has been filed by the petitioners.

(2.) Petitioner No.1 Dipak Malakar is the husband of opposite party no.2-the complainant Soni Devi. Petitioner No.2 is the father of petitioner no.1, petitioner no.3 is the mother of petitioner no.1 and petitioner nos. 4, and 5 are the brother in law and sister in law of the complainant.

(3.) It is the case of the complainant that she was married to petitioner no.1 Dipak Malakar on 20/6/2007 according to Hindu Rites and religious customs. On the eve of marriage, gifts to the tune of Rs.60,000.00 and a cash of Rs.31,000.00 was paid, but after coming and staying in the matrimonial house, a child was born to her and thereafter the family members started harassing her and demanding Rs.50,000.00. She communicated the same to her parents and when the same was not paid, harassment is maintained upon her. Accordingly, based on the aforesaid, the complaint has been filed.