KUSUM CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN the present application, the petitioner has prayed for quashing of the order dated 10.6.2003 passed by the learned S.D.J.M., Deoghar in T.R. No. 266 of 2003, whereby the learned S.D.J.M., rejected the petition filed by the petitioner under Section 205, Cr. P.C., who is an accused in connection with P.C.R. Case No. 614 of 2001, a case under Section 498A and other sections of the Indian Penal Code.

(2.) THE facts in short given rise to the present application are that Smt. Sudha Choudhary lodged a complaint being P.C.R. No. 614 of 2001 before the Chief Judicial Magistrate, Deoghar against Umesh Kumar Choudhary, Aman Kumar Choudhary, Smt. Kusum Choudhary (petitioner) and Smt. Usha Rani, alleging therein that the complainant, Smt. Sudha Choudhary was married to Umesh Kumar Choudhary in the year 1998 and after the marriage she was residing in her laws' place. The allegation is that her husband at the instance of the other accused persons including the petitioner because of the demand of dowry was brutally assaulted and was not being provided proper food and she was locked in a room. There is specific allegations against the petitioner who is said to be the sister -in -law (Gotni) that esh (petitioner) as well as accused No. 4 (mother -in -law) used to assault the complainant mercilessly.

(3.) THE petitioner challenged the order taking cognizance by filing a Cr. M.P. No. 126 of 2002 before this Court, which, after some arguments, was dismissed as withdrawn vide order dated 15.2.2003.