MOHAMMAD SHAHNAWAZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of the order dtd. 14/10/2019 passed by the learned Sub Divisional Judicial Magistrate, Bermo at Tenughat in Bermo (Mahila) P.S.Case No.02 of 2019, G.R.No.279 of 2019, pending in the court of learned Sub Divisional Judicial Magistrate, Bermo at Tenughat.

(2.) The F.I.R was lodged alleging therein that in the F.I.R inter alia is that on 3/5/2017 the O.P.No.2 was married with the petitioner and after marriage, her husband did not agree to take her to her matrimonial house. The co-accused persons used to taunt and insult her due to non-fulfillment of their demand of Rs.5.00 lakh and a car as dowry.

(3.) Her husband went to Russia and she was residing in her parental home.