SUDAMA KUMARI SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel for the petitioner, Mr. Tapas Roy, learned counsel for the State and Mr. N.K. Sahani, learned counsel for the State.

(2.) This petition has been filed for quashing of entire criminal proceeding including order taking cognizance date 19/2/2015 passed in connection with C-1 (CP) Case No. 329 of 2014, pending in the Court of learned A.C.J.M., Bokaro.

(3.) The O.P. No. 2 has filed complaint case stating therein that the she was married with accused Vishal Sahu @ Pinu according to Hindu rites and customs on 16/6/2014. After her marriage, she went to her sasural. It is further alleged that after one week of the marriage, the accused persons started demanding a sum of Rs.50,000.00 as dowry and for nonfulfillment of the said demand, the accused persons started torturing the O.P. No. 2 and also given threating to marry with another lady. It is further alleged that the family members of the O.P. No. 2 tried to pacify the matter but it went invain and lastly the O.P. No. 2 was driven out from her matrimonial house.