AYUSHMAN PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard earned counsel appearing for the petitioner and learned counsel for the opposite parties. This application has been filed for quashing of the order dated 28.02.2011, passed by learned S.D.J.M., Ranchi, in Complaint Case No. 1887 of 2010 (T.R. No. 587 of 2011) whereby and whereunder, cognizance of the offence punishable under Sections 498-A. 323, 504, 506 of the Indian Penal Code has been taken against the petitioner.

(2.) It is the case of the complainant that the complainant being a Muslim girl married a Hindu boy (petitioner) on 8.12.2008. On that day itself, the petitioner did force her to part with her entire personal savings of Rs. 1,50,000/- on the plea that they will have to take better accommodation as his parent would not be agreeing with the marriage. In the late evening of 8.12.2008, the accused left for other place, but he started to torture the complainant mentally over the telephone. That apart his relatives or associates also started putting forth demand of the money for the purpose of having office for starting consultancy services.

(3.) Subsequently the petitioner, started putting pressure on her to agree for annulment of the marriage as the father of the petitioner wanted the petitioner to marry another girl. When the complainant did not agree to it, she was subjected to threat and then was humiliated and was intimidated for physical hurt. The other day, when a case which was pending before the Purulla Court was transferred under the order of the Hon'ble Supreme Court to Family Court, Ranchi, the complainant and her father were assaulted and abused. On such allegation, a case was registered as Complaint Case No. 1887 of 2010. The Court after holding enquiry took cognizance of the offences punishable under Sections 323, 504, 506 and 498-A of the Indian Penal Code, That order is under challenge in this application.