KRISHNA KANT MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. This application, now confined with respect to these two petitioners namely, Krishna Kant Mehta and Baijanti Devi, had been filed for quashing of the entire criminal proceeding of Ichak P.S. Case No. 191 of 2012 (G.R. No. 4166 of 2012), including the order dated 25.2.2013, whereby and whereunder, cognizance of the offence punishable under Section 498A of the I.P.C. has been taken against these two petitioners and the other accused persons.

(2.) Before adverting to the submissions advanced on behalf of the parties, the case of the complainant needs to be taken notice of.

(3.) It is the case of the complainant that the complainant had married to one Sanjay Kumar Mehta on 8.7.2003 which got fixed on the mediation being made by these two petitioners who happened to be the uncle-in-law (fufa) and aunt-in-law (fua) of the husband of the complainant. After one year of the marriage, at the instance of these two petitioners, the husband, father-in-law as well as mother-in-law started asking the complainant to bring a motorcycle, colour TV as well as cash of Rs. 50,000 from her parents' house. When the demand was not fulfilled, against the accused persons at the instance of these two petitioners started subjecting the complainant to torture physically as well as mentally.