RAMESH BHATTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) This petition has been filed for quashing of the entire criminal proceeding in connection with Mahila P.S.Case No.5/2014, corresponding to G.R. Case No.6436 of 2014 including the order dtd. 18/4/2015 taking cognizance, pending in the court of learned Judicial Magistrate, Ranchi.

(3.) The Opposite Party no.2 has filed the FIR alleging therein that she has been tortured and for that the case was registered under sec. 498(A) of the IPC, along with sec. 34 IPC and under sec. 3/ 4 of the Dowry Prohibition Act against the petitioners.