SHRIDHAR KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The allegation against the petitioners in the complaint case filed by the opposite party no. 2 is that she had married petitioner no. 1, in the year 2010, which was an inter caste and love marriage. It was submitted that initially things were fine but soon the entire family members of petitioner no. 1 started instigating the petitioner no. 1 that he should leave the opposite party no. 2 and that they shall get him married somewhere else. There is also allegation of demand of motorcycle or Rs. 50,000/-. Further, it has been alleged that the petitioners used to assault and torture the opposite party no. 2 and finally on 02.01.2013, the opposite party no. 2 was thrown out of the house after retaining articles worth Rs. 25,000/- given at the time of marriage by the father of the opposite party no. 2.