SUDARSHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Criminal Revision Application has been filed on behalf of the petitioners challenging the order dtd. 30/8/2017 passed by Smt. K. Toppo, Judicial Magistrate, Ranchi by which learned Smt. K. Toppo, Judicial Magistrate, Ranchi has rejected the application filed by the petitioners for their discharge under Sec. 239 of the Cr. P C. in connection with Jagarnathpur P S. Case No. 114 of 2014 corresponding to G R. No. 2038 of 2014 under Ss. 341/323/498-A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act.

(2.) As per the FIR, it is alleged by the complainant -Anita Devi that her husband and these petitioners are alleged to have tortured her for demand of dowry and ousted her from the matrimonial home.

(3.) Heard learned counsel for the petitioners and learned A.P.P. for the State and learned counsel for the opposite party no. 2.