RASHID SHEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Giridih (T) PS Case No.20 of 2010 was lodged on 30.01.2010 against Rashid Sheikh and his family members on the allegation that they have caused dowry death of Sanjida Khatoon by setting her on fire in the night of 28.01.2010.

(2.) In his fardbeyan which was recorded by Sushil Kumar, Sub-Inspector of Police posted at Chas PS, on 29.01.2010 at 13.00 hrs. at Muskaan Hospital, Chas (Bokaro), Fakruddin has stated that in the midnight of 28.01.2010 he received an information that his sister had caught fire in her matrimonial house at Bishanpur. He alongwith his parents and other family members therefore immediately proceeded for village-Bishanpur where the villagers informed him that on their persuasion his sister was taken to Bokaro for treatment - where she succumbed to the burn injuries. The marriage of his sister Sanjida Khatoon was solemnized with Md. Rashid about 7-8 years ago and after the marriage for some time his sister was looked after in her matrimonial home quite well but thereafter her husband and his family members started harassing her in connection to demand of dowry and on few occasions Rashid Sheikh had threatened to leave his sister and solemnize second marriage. The informant has further stated that on several occasions he had visited Bishanpur and tried to reason with Rashid Sheikh and his family members but they remained adamant on their demand of dowry. He has expressed his apprehension that his sister was set on fire by her husband, father-in-law, mother-in-law and brother-in-law with an intention to kill her. On conclusion of the investigation, charge-sheet was submitted against Rashid Sheikh @ Md. Rashid, Samsuddin Sheikh and Zarina Khatoon while investigation against Khursid Sheikh remained pending on account of his abscondence.

(3.) Mr. Ravi Prakash, the learned Spl.PP has informed us that he has received information from the officer-in-charge of Town PS, Giridih that charge-sheet no.25 of 2013 was lodged on 31.01.2013 against Khursid Sheikh who faced trial in ST Case No.230 of 2013 on the charges framed under sections 302/201 and 498-A/34 of the Indian Penal Code and by judgment dated 21.02.2018 he has been acquitted of the criminal charges framed against him.