RANJIT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing the entire criminal proceeding arising out of Sector IV P.S. Case No. 141 of 2021 dtd. 30/10/2021 under Ss. 498A, 379, 120B, 34 of the Penal Code, 1860 pending in the Court of Chief Judicial Magistrate, Bokaro.

(2.) The petitioner No. 1 is father-in-law and petitioner No. 2 is son of sister of petitioner No. 1, petitioner No. 3 is sister-in-law (Gotni) and petitioner No. 4 is brother-in-law of complainant.

(3.) It is the case of the informant as disclosed in the FIR that the petitioner no. 4 Vikash Singh living in Australia with his family members is the elder brother of her late husband. Petitioner No. 3-Pranity Singh is the wife of petitioner No. 4. The informant is living with her father in law (petitioner No. 1) who had started a partnership business of Gas Agency under the name of Samarjeet Memorial. After the demise of her husband on 27/1/2021, the petitioner introduced the informant as 50% partner in the partnership business of gas agency. The partnership deed was executed on 24/3/2021 and submitted in the office of the Indian oil Corporation. It is alleged that under the instigation of the Vikash Singh and his wife, her father-in-law threatened her that he would not include the informant's name in the said gas agency. It is also alleged that her father-in-law had taken hefty loan and for repayment of the said loans he fraudulently borrowed money from the informant. The informant was forced to issue cheques for the repayment of loan amount and was also forced to execute a resolution deed against the notorized partnership deed dtd. 24/3/2021. There are other allegations of entering into her room and yelling at her while rummaging for documents relating to partnership business on 15/6/2021 when the informant was suffering from Corona and of committing criminal mischief by damaging bed and other articles in her room.