JANAKDEO PRASAD, MALTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the opposite party no. 2. This application has been filed for quashing of the entire criminal proceeding of Complaint case no. 1948 of 2010 including the order dated 16.5.2011 passed by the then Sub-divisional Judicial Magistrate, Ranchi whereby and whereunder learned Magistrate took cognizance of the offences punishable under Section 498A/ 323 of the Indian Penal Code and also under Section 3/ 4 of the Dowry Prohibition Act.

(2.) Before adverting to the submissions advanced on behalf of the parties, case of the complainant needs to be taken notice of.

(3.) It is the case of the complainant that the complainant having married with the accused Mukul Prasad when came to her in-law's place, accused persons started taunting and humiliating her for bringing insufficient dowry. They also put forth demand of car.