SATENDRA NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been filed for quashing of the first information report of Giridih (M) P.S. Case No. 336 of 2007 (G.R. No. 2210 of 2007), instituted under Sections 406/504/506/34 of Indian Penal Code as well as under Sections 3/4 of Dowry Prohibition Act. The allegation, upon which the first information report has been lodged, is that the marriage of Chanchala Kumari, daughter of the informant -Jai Prakash Singh, was settled with Dilip Singh alias Munna, son of the petitioner. After marriage was settled, engagement ceremony was performed and thereupon the petitioner asked for dowry. Thereupon, Rs. Two Lakhs in cash was paid and further Rs. Two Lakhs was promised to be paid at later point of time. At the time of fixation of marriage, the boy was running a Computer Institute. Subsequently, he got a job at New Delhi and, therefore, demand of dowry was raised from Rs. Four Lakhs to Rs. Ten Lakhs which the informant was unable to pay off. However, the petitioner made insistence to make payment of a sum of Rs. ten lakhs.

(2.) IN that view of the matter, the informant asked the petitioner to return the money but he refused to return it.

(3.) THE ground on which FIR is being sought to be quashed never appears to be tenable. Accordingly, I do not find any merit in this application and hence, this application stands dismissed.