AJIT KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the Parties.

(2.) Petitioners are apprehending their arrest in connection with Saraiyahat P. S. Case No. 52/2022, registered under Ss. 498-A of the Indian Penal Code, Ss. 03/04 of the D.P. Act, pending in the Court of Smt. Paridhi Sharma, learned J.M.F.C., Dumka.

(3.) The petitioner Ajit Kumar Mandal is the husband and petitioner no. 2. Sushila Devi is the mother-in-law of the opposite party no. 2, Anjali Kumari. The opposite party no. 2 was married to the petitioner no. 1 Ajit Kumar Mandal on 6/2/2017. It is alleged that to enforce the demand of dowry, she was tortured and ultimately she was driven away from her matrimonial home.