NANDDEV PRASAD GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the order taking cognizance dtd. 18/6/2020 as well as the entire criminal proceeding arising out of Mahila P.S. Case No.31 of 2018 corresponding to G.R. No.1381 of 2020 registered under Ss. 498A, 323, 506, 34 of the Indian Penal Code.

(2.) The petitioner No.1- is father-in-law and petitioner No.2 is brother-in-law. The marriage was solemnized in the year 2015 and it is alleged that just after the marriage, mother-in-law, father-in-law and brother-in-law started informant to cruelty in reference to unlawful dowry demand of car and jewellery. On the very first occasion, she came to her matrimonial home, she was scolded by her husband in reference to unlawful demand.

(3.) It is submitted by the learned counsel that there is no allegation in the entire F.I.R. against both these petitioners and general allegation has been levelled against entire family. Reliance has been placed on