ABHISHEK DIP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal proceeding arising out of P.C.R.Case No.525/2019 including the order dtd. 14/2/2020 passed by the learned S.D.J.M, Jamtara whereby cognizance under Sec. 406/498A IPC read with Sec. 3/4 of Dowry Prohibition Act has been taken against the petitioners.

(2.) Mr. Shailesh, the learned counsel appearing on behalf of the petitioners submits that the petitioner no.1 is the husband and petitioner nos.2 and 3 are father in law and mother in law respectively.

(3.) The complaint has been filed by the O.P.No.2 stating therein that she happens to be the wife of the petitioner no.1 and the marriage was solemnized on 8/2/2014. At the time of marriage as per demand sufficient gifts were given to the petitioners suitably described in the complaint. It has been further alleged that the marriage was fixed on a wrong information that the petitioner no.1 is employed in Railways. It has been further alleged that the O.P.No.2 was not kept honorably and was being tortured variously for non fulfilment of demand of Rs.3.00 lakhs. Finally it has been alleged that on 11/8/2019 the O.P.No.2 was kicked out from the matrimonial home and her entire ornaments snatched from her.