SABITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned counsel for the State and learned counsel for the Opposite party No.2. This application is directed against the order dated 23.02.2007, passed in Criminal Revision No.42 of 2006, whereby and whereunder, the learned Sessions Judge, Dumka, having come to the conclusion that no cause of action has ever accrued at Dumka, set aside the order under which cognizance had been taken by learned C.J.M., Dumka, against the petitioner in P.C.R. Case No. 296 of 2006, under Sections 498A and 323 of the Indian Penal Code.

(2.) A complaint was lodged by the petitioner before the learned C.J.M., Dumka, alleging therein that after getting married to Rudra Prasad Singh came to her in-law's place at Bhagalpur, where the accused persons started subjecting her to torture on account of non-fulfillment of the demand of dowry. In course of time, she along with her daughter was taken to her parents' house by her husband.

(3.) Further case is that when her husband fell ill, he was taken to Patna for the treatment where, the complainant came along with her father and started looking after her husband, but as her husband was suffering from Cancer, he died. Thereupon the members of the in-law's family started putting blame upon the complainant that she has been proved to be unlucky for her husband. The other day, the accused persons assaulted her in a room and then on 4.6.2006, she was driven out of house after snatching from her the ornaments which had been given in the marriage.