MADHUSUDAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State as also learned counsel for complainant opposite party No.2.

(2.) THE petitioners are aggrieved by order dated 14.3.2013 passed by the learned Chief Judicial Magistrate, Latehar, in Complaint Case No. 178 of 2011, whereby prime facie offence has been found against these petitioners for the offence under Sections 147, 148, 149, 307, 392, 451, 452, 506 of the Indian Penal Code and Section 27 of the Arms Act and summons have been directed to be issued against them. The petitioners have also challenged the order dated 7.6.2013 passed by the Court below, whereby non -bailable warrants were ordered to be issued against them.

(3.) OPPOSITE party No.2, who is the husband of petitioner No.3, had filed the complaint case before the Chief Judicial Magistrate, Latehar, which was registered as Complaint Case No. 178 of 2011. It is alleged in the complaint that the petitioner No. 3 was married to the complainant opposite party No.2 on 18.2.2011 and she was brought to her matrimonial home, but her behaviour was not proper. Subsequently she came back to parents' place on 8.3.2011 along with her father. It is stated in the complaint petition that the accused persons were informed by the father of the complainant that the complainant was going to file a suit for decree of divorce against his wife, whereupon it is alleged that on 4.9.2011 all the accused persons came to the house of the informant armed with guns and they fired on the father of the complainant, but the father of the complainant saved himself and he fled away. It is alleged that the accused persons assaulted the mother of the complainant and they took away her ornament and when the persons nearby assembled, they went away giving threatening to the family members of the complainant.