VIJAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar assisted by Mr. Anurag Kumar, learned counsel for the petitioners, Mr. Vishwanath Roy, learned counsel for the State and Mr. Aashish Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the order taking cognizance dtd. 30/3/2016 in connection with Giridih (T) P.S. Case No.189 of 2015, corresponding to G.R. No.1775 of 2015 registered under Ss. 498(A)/ 494/325/379/34 of the Indian Penal Code, pending in the court of the learned Chief Judicial Magistrate, Giridih.

(3.) The FIR was lodged by opposite party no.2 alleging therein that she was married to Sanjeev Kumar on 26/2/2001. At the time of marriage, her father had given Rs.9,00,000.00 in cash as dowry and spend about Rs.5,00,000.00 but her husband and in-laws were not satisfied with the same. They were eager for more dowry in spite of their rude behaviour, her father had given draft of Rs.90,000.00 and Rs.40,000.00 in cash to her husband in March, 2002, but his attitude could not be changed and she was being tortured mentally and physically. It was further alleged that in 2005, her husband had lodged a Matrimonial Suit for divorce but when she appeared then on 2/2/2007 the husband assured that he will never torture her and in spite of all that she resided peacefully in her in-laws house. In 2009, her father died and her mother died in 2012. It was also alleged that on 10/8/2014 her husband and mother-in-law started assaulting her for want of dowry on account of which her right hand fractured and her husband snatched her entire ornaments and on 1/5/2015 her husband came with his one friend at Giridih residence and by that time brother and sister of mother-in-law started assaulting her and told that they have got second marriage of her husband solemnized with one Niharika who is student of Sitamarhi. The marriage was solemnized at the instance of her father-in-law, mother-in-law, sister-in-law and husband of sister-in-law. She has further alleged that her father had purchased one flat at Ranchi and her husband wants to grab that and said her that if she wants to survive, execute a deed in his favour and has further claimed that husband and other in-laws are hurling threat with dire consequences. She has also stated that her husband is doing some construction work at Darbhanga. On the basis of the said information, the present case has been registered.