KANHAIYA LAL GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The argument of Mr. Kaushik Sarkhel, learned counsel appearing for the petitioner and Mr. Mahesh Tewari, learned counsel appearing for the O.P. No. 2 was concluded on 21/9/2022 and after hearing at length the court has reserved the judgment.

(2.) This petition has been filed for quashing of the order dtd. 6/9/2021, passed in M.C.A. No. 7306 of 2020, passed by the learned ACJM, Ranchi, in connection with Sadar P.S. Case No. 09 of 2020, whereby the petition filed under Sec. 205 Cr.P.C. has been rejected by the learned court and the case is pending in the court of learned ACJM, Ranchi.

(3.) The FIR was registered alleging therein that the informant was married with Kanhaiyalal Gupta on 22/5/2013 according to Hindu rites and customs at Allahabad. At the time of marriage, her father had given an amount of Rs.10,50,000.00 in cash and Rs.4,51,000.00 through Bank transfer in the account of the father of the petitioner No. 1. It was also alleged that the entire expenses of the marriage was borne by the father of the informant and several gifts like chain, ring and cloths were given to the accused on demand.