SANTOSH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Deepak Kumar, learned counsel for the petitioners, Mr. Ashok Kumar, learned counsel for the State and Mr. Ajay Kumar Singh, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the cognizance order dtd. 13/2/2017 passed by the learned Judicial Magistrate, 1st Class, Hazaribag whereby cognizance has been taken against the petitioners and summon has been issued against the petitioners as well as for quashing entire criminal proceeding in connection with Complaint Case No.905/2016, so far as these petitioners are concerned.

(3.) The complaint case was filed by opposite party no.2 alleging therein that she is the married wife of accused no.1 Anil Kumar Singh and the marriage was solemnized on 21/4/2014. At the time of marriage, Rs.6,50,000.00 was given to the accused persons in dowry. It was further alleged that after marriage the complainant came to her Sasural where she noticed peculiar behaviour including her Jetthani, Nanad and husband. It was also alleged that on the first night of the marriage, the Jethani of the complainant told the husband of the complainant to tell the complainant all the facts and thereafter her husband told the complainant to bring at least Rs.10,00,000.00 from her Naihar else he will leave her. It was further alleged that after some days, the accused persons made a fun that she is not a lady and these two petitioners told either to kill the complainant or to abandon her. On 25/4/2014, the complainant came back to her Naihar along with her father but at that time also the accused persons demanded Rs.10,00,000.00. It was also alleged that on 12/8/2014, the complainant returned to her Sasural but soon thereafter the accused persons started torturing her and thereafter she was examined by the doctor and the doctor found her a fit lady, she was also examined at Ranchi. It was further alleged that in the meantime, she became pregnant and then her husband along with Preety Devi and petitioner no.2 Pratima Devi administered poison to her due to which she became ill. It was further alleged that the husband of the complainant has illicit relationship with his Bhabhi.