YOGESH KHANDELWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BOTH the cases since arising out of the same complaint were heard together and are being disposed of by this common order.

(2.) THESE two applications have been filed for quashing of the entire criminal proceeding of Complaint Case No. 445 of 2011 (T.R. No. 1261 of 2012), including the order dated 23.4.2012, whereby and whereunder cognizance of the offences punishable under Section 498 -A of Indian Penal Code and also under Section 4 of Dowry Prohibition Act has been taken against these petitioners.

(3.) IT is the case of the complainant that the complainant had married Yogesh Khandelwal (petitioner No.1 in Cr. M.P. No. 1431 of 2012) on 19.5.2009 according to Hindu Rites and Rituals. At the time of marriage, jewelries as well as several house hold articles were given. Just after 15 to 20 days of the marriage husband -Yogesh Khandelwal started torturing the complainant by putting blame on her that she is having extra marital affairs with someone. Whenever she objected to it she was badly abused by her husband who subsequently started pressurizing her to bring car T.V. washing machine as well as cash. In the above act the husband was assisted and encouraged by his mother -Smt. Shakuntala Devi @ Shakuntala (petitioner No.2 in Cr. M.P. No. 1431 of 2012) and his cider brothers namely. Vishnu Khandelwal and Chandra Prakash Khandelwal @ Chandu (petitioner Nos. 3 and 4 in Cr. M.P. No. 1431 of 2012) and their wives namely Ranjana Khandelwal @ Ranjana Venus Khandelwal (petitioner Nos. 1 and 2 in Cr. M.P. No. 1519 of 2012) as well as by Radha Khandelwal @ Radha another sister -in -law Uethani) as also by nanad namely Rani Khandelwal @ Rani Gupta (petitioner No. 3 in Cr. M.P. No. 1519 of 2012).