SHYAM SUNDER GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This revision application has been filed against the order dated 16.11.2002, whereby and whereunder the learned S.D.J.M. Dhanbad passed the order for framing of charge against the accused including the petitioner for the offences under Section 498A, IPC and Section 3/4 of the Dowry Prohibition Act in C.P, Case No. 233 of 1996.

(2.) One Baby Gupta filed a complaint case alleging therein that she was married with the petitioner on 29.4.1992. At the time of marriage, the parents and relatives of the complainant presented the complainant a sum of Rs. 60,000/- as cash and also the other article such as furnitures, utensils, cloths and other house hold articles. After solemnization of marriage, the complainant went to her sasural. It is further alleged that all the accused persons started torturing the complainant and also started demanding a sum of Rs. 50,000/-in the shape of dowry and due to non fulfillment of the said amount, the complainant was subjected to torture and humiliation in various ways. The complainant also reported the matter to her father, mother and relatives in this respect. Thereafter, the complaint case was filed.

(3.) Inquiry was conducted under Section 202, Cr PC and after finding prima facie case, the Court below took cognizance of the offences. Before the charge, witnesses were also examined and on the basis of the evidence collected, the Court below passed the Order impugned for framing the charge. Hence, this revision.