MANOHAR SABA @ MOHAN SABA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the petitioners submits that the informant-opposite party No. 2 lodged a case at Dumka alleging therein that after the marriage was solemnized with the petitioner's son, she came to her in-law's place at Village-Sangrampur, Distt-Sahebganj, where she was subjected to torture on account of non-fulfillment of demand of dowry of Rs.50,000/-. When the matter was informed by her to her parents, her father came and took the matter for panchayati where a decision was taken directing the petitioner to keep opposite party No. 2 properly. Accordingly the petitioners kept the informant properly for some days but thereafter the petitioner and petitioner's son started subjecting her to cruelty again.

(2.) Further case is that the other day the husband asked her to bring Rs.50,000/- as dowry, failing which he will marry another girl and then she was driven out of the house.

(3.) On such complaint Muffasil P.S.Case No. 113 of 2008 was registered under Section 498-A of the Indian Penal Code and under Section 3/4 of the Dowry Prohibition Act against these petitioners and other accused persons including the husband.