RAJU BODRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order dtd. 11/1/2022 whereby and whereunder a prima facie case has been found under Ss. 498A, 494 of the Indian Penal Code in Complaint Case No.2691 of 2019.

(2.) The petitioner is husband and the complainant is his wife. The main ground on which the present petition has been filed is that on similar fact situation, earlier Mahila P.S. Case No.19 of 2011 was lodged under Ss. 498A, 494 of the Indian Penal Code by the present complainant Prabha Toppo against this petitioner and one Sunita Kerolin Tuti.

(3.) In earlier police case, the main allegation was that the petitioner had illicit relationship with one Sunita Kerolin Tuti which was objected by the complainant on which she was subjected to assault and abuse. The present complaint is also based on similar facts and further allegations have also been levelled. In this view of the matter, it is submitted that the subsequent compliant case will not be maintainable. Lastly, it is submitted that these multiple cases have been lodged only to grab the house of this petitioner.