LAKSHMI NARAYAN SINGH SUMAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioner, Mrs. Ruby Pandey, learned counsel for the State and Mr. Ajit Kumar, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceedings arising out of Complaint Case No.203 of 2010 and also the order taking cognizance dtd. 25/11/2010, whereby, the learned court has taken cognizance under Sec. 498A of the Indian Penal Code against the petitioner, pending in the court of the learned Judicial Magistrate, 1st Class, Latehar.

(3.) The complaint case was filed alleging therein that the marriage of the complainant was solemnized with accused no.1 on 2/5/2007. It was further alleged that at the time of marriage, certain amount was paid by way of dowry and after solemnization of the marriage, when the complainant went to her in-laws' house, the accused persons, namely accused nos. 1 to 6 started making demand of dowry and when the demand was not fulfilled, the physical as well as mental torture was started to be given to the complainant. The allegation against the petitioner is that he is the landlord, having a residential building in the district of Ranchi and a portion of the same, the husband of the complainant i.e. accused no.1 had taken on rent and after solemnization of the marriage, the complainant along with her husband had come to reside in the said rented house and it has been alleged that the petitioner (accused no.7 in the complaint petition) has instigated the husband of the complainant and her brother-in-law for killing her. Thereafter, the same was informed to the parents of the complainant and they have taken the complainant to her maternal house and hence the complaint petition has been filed.