SHANKUNATH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. B.R. Lochan, learned counsel appearing for the petitioner, Mrs. Priya Shrestha, learned counsel for the State and Mr. Shankar Singh, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceeding including the order taking cognizance dtd. 24/9/2020 passed by the learned Sub-Divisional Judicial Magistrate, Sadar, Chaibasa in G.R. Case No.444/2020 (Kiriburu Mahila P.S. Case No.01/2020), pending in the court of the learned Sub-Divisional Judicial Magistrate, Sadar at Chaibasa.

(3.) The opposite party no.2 Minakshi Mandal has lodged complaint against the petitioner and cognizance has been taken under Sec. 494/498(A) of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act against the petitioner.