JUGAL KISHORE AGRAWALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the opposite party no.2. This application has been filed for quashing of the entire criminal proceeding of Complaint Case No.672 of 1999 including the order dated 20.1.2000 whereby and whereunder cognizance of the offence punishable under Section 498(A) of the Indian Penal Code has been taken against the petitioners.

(2.) Before adverting to the submissions advanced on behalf of the parties, case of the complainant needs to be taken notice of.

(3.) The complainant married to Sushil Kumar Agarwal, who happened to be the brother of petitioners no.2 and 4 whereas petitioner no.1 is the husband of petitioners no.2 and petitioner no. 3 is the husband of petitioner no.4. After marriage, they stayed at Kargali Bazar, Phusro from where her husband went to Jaipur for pursuing his studies. When the complainant expressed her desire to join him at Jaipur, other accused persons insisted on to left behind the jewellaries which she were having. When she came to Jaipur, the other accused persons asked her to entrust left out jewellaries to them which she did. Meanwhile, on 14.7.1998 when the complainant's husband passed his final examination of Chartered Accountancy, these four petitioners went over there and stayed with them for few days.