MERAJ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is apprehending his arrest in connection with Keredari P.S. Case No.120 of 2021, for the offences under Ss. 341, 323, 325, 354, 307, 498A, 313/34 of the Indian Penal Code, Ss. 3 / 4 of D.P. Act and Ss. 3/ 4 of the Witchcraft Act, pending in the Court of Miss Nikhat Ayesha, learned Judicial Magistrate, 1st class, Hazaribag. Case diary, earlier called for, has been received. Perused the same. Petitioner is the husband of the opposite party No.2.

(3.) It is alleged that to enforce the demand of dowry, she was tortured and she was physically assaulted and ultimately, she had to leave her matrimonial home. From the case diary, it appears that opposite party No.2 had gone to hospital but there is no document to show that she was actually examined by the doctor and as such, no injury report is available. This fact has come in paragraph-42 of the case diary. It further appears that independent witnesses namely Md. Liyakat and Saidun Nisha have stated that opposite party No. 2 is a quarrelsome lady. No occurrence as alleged has taken place.