SHYAM CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Notice issued under the Registered Post has been received by the father of the opposite party No. 2, with whom according to the petitioners, the opposite party No. 2 has been residing. In such a situation, notice is accepted to have been validly served. Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) This case has been filed for quashing of the entire criminal proceeding of Complaint Case bearing P.C.R. No. 517 of 2009 (T.R. No. 531 of 2011, including the order dated 16.12.2009, whereby and whereunder, cognizance of the offence punishable under Section 498A of the Indian Penal Code has been taken against the petitioners.

(3.) It is the case of the prosecution that the complainant's marriage was solemnized at Godda. After solemnization of the marriage, she started living at her in-law's house at Village-Itwa, P.S.-Shambhuganj, Distt.-Banka, Bihar. There, the accused persons immediately started putting-forth demand of the dowry. In order to get the demand fulfilled, she was being subjected to torture. Since she was being subjected to torture, a Panchayati was convened at Godda when the husband of the complainant had come to Godda, where in front of the Panches, he tendered his apology. When the complainant again came to in-law's place, accused persons again started subjecting her to torture on account of non-fulfillment of the demand of dowry and on the other day, she was even driven out of the house.