NASIR MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the State. The petitioners are aggrieved by the order dated 17.10.2012 passed by Sri R.N. Rai, learned Judicial Magistrate, 1st Class, Jamtara, in G.R. Case No. 265 of 2010/Narayanpur P.S. Case No. 40 of 2010 whereby, the application filed by the petitioners for discharge under Section 239 of the Cr.P.C. has been dismissed by the Court below.

(2.) The petitioners have been made accused for the offence under Section 498A of the Indian Penal Code in connection with Narayanpur P.S. Case No. 40 of 2010 corresponding to G.R. case No. 265 of 2010.

(3.) The petitioners are the father-in-law, mother-in-law and the brother-in-law respectively of the informant and the F.I.R. shows that the marriage had taken place about 14 years ago. However, there is allegation in the F.I.R. that the accused persons named therein started demanding of Rs. 1,00,000/- (one lakh) from the parents of the informant for the purpose of business and she was being subjected to cruelty and torture for non-payment of the same. It is also alleged that she was ousted from the matrimonial house and the father-in-law, husband and brother-in-law of the victim went to the parents' house of the informant where also she was abused by them and assaulted by her husband.