RENUKA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sudarshan Srivastava, learned counsel for the petitioners, Mr. Sanjay Kumar Srviastava and Mr. Satish Kumar, learned counsel for the State.

(2.) This petition has been filed for quashing the entire criminal proceeding including order taking cognizance dtd. 17/2/2012 in connection with Complaint Case No. 208 of 2008, pending in the Court of learned C.J.M., Lohardaga.

(3.) The complaint case has been filed alleging therein the petitioner no. 1 mother-in-law of the complainant and petitioner no. 2 is the Dewar (brother-in-law of the complainant and Sheo Narayan Lal Agrawal (father in law) is dead. The marriage of the complainant was performed with Praveen Kumar Agrawal since deceased on 19/1/2006 according to the Hindu custom.