JAGRAM OROON @ JAGRAM KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel appearing for the petitioners and counsel appearing for the State.

(2.) Petitioners are apprehending their arrest in connection with the case registered under Sections 498A/304B/34 of the Indian Penal Code in connection with Dhurwa P.S. Case No. 190 of 2011 corresponding to G.R. No. 4962 of 2011 pending in the Court of Shri S.A. Prasad, Judicial Magistrate, Ranchi

(3.) Prosecution case in brief is that fardbeyan of one Chunia Orain has been recorded by S.I. Keshav Prasad of Dhurwa Police Station on 05.10.2011 at Sittio Nayatoli, P.S. Dhurwa, Distt.Ranchi at 7.00 p.m. wherein she has stated that her daughter Pushpa Beck @ Pushpa Orain was married with Somra Oraon (son of the petitioner nos. 1 &2) on 01.04.2011 in a temple and thereafter she was taken to her matrimonial house, thereafter, she had always been subject to torture by her inlaws and the husband for demand of dowry regarding which she always used to tell the informant and the informant complained to the petitioners and also to her soninlaw but they did not listen to her and continued to assault her daughter. After some time, when her daughter was pregnant, she was informed by 'Gotni' of her daughter that her daughter has consumed poison. On this information, when the informant went to her daughter's house she found that her daughter is lying dead. It is further alleged by the informant that her daughter was assaulted by the petitioners and her other inlaws and her husband even when she was pregnant, she might have committed suicide for their torture and cruelty.