VANDANA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners are the married and unmarried sisters-in-law of the informant/opposite party no. 2 who seek quashing of the order dated 16.03.2017 passed in Giriyak P.S. Case No. 133 of 2015 by the learned Additional Chief Judicial Magistrate-VI, Bihar Sharif whereby cognizance has been taken against them also under Section 498A of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act.

(3.) It has been alleged in the FIR that the informant/opposite party no. 2 was married to Gulshan Kumar. For the marriage, the father of aforesaid Gulshan Kumar took Rs. 12,70,000/- from the father of the informant/opposite party no. 2. Even then, she was being pressurized for bringing additional dowry and non- fulfillment of the same led to mental and physical torture. It has been stated that on one occasion when she was working in the kitchen, two of the petitioners tried to set her on fire but she could anyhow be saved because of timely arrival of neighbours. She has stated several acts of omission and commission by all the members of her matrimonial family.