SRIMATI UMRAWATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners, learned counsel appearing for the State and learned counsel appearing for the respondent No.2.

(2.) The prayer in the petition is made for quashing of the entire criminal proceeding including the order taking cognizance dtd. 4/12/2015 in connection with Adityapur (R.I.T.) P.S. Case No.205 of 2013 G.R. No.813 of 2013 pending in the Court of learned Chief Judicial Magistrate, Seraikella.

(3.) The complaint case was filed alleging therein that complainant/informant is legally married wife of co-accused Bindhyachal Chaurasiya and marriage was solemnized according to Hindu rites on 9/3/2008 at her paternal house at Adityapur and at the time of her marriage, sufficient cash, besides ornaments worth Rs.10,00,000.00 costly household articles were given. It has been stated that after marriage, complainant went to the house of accused persons where she was subjected to cruelty by accused persons and due to her suffering, complainant's father again paid Rs.60,000.00 but accused persons were not satisfied. It has been alleged that complainant was taken to Ranikhet where her husband was posted. However, there also she was subjected to cruelty as a result, her father brought her to Adityapur on 19/8/2009 and that accused persons came on 28/5/2010 and created nuisance, demanding money. It has further been stated that complainant lodged one complaint case No.55/2010 which ended in compromise. It has been alleged that after the compromise, the accused persons never made any attempt to take complainant back and demanded Rs.5,00,000.00and told that informant's husband will contact second marriage. It has been alleged that on 5/5/2013, informant's husband came to Adityapur and demanded Rs.5,00,000.00 and on refusal by the complainant, informant's husband and others manhandled the father of the complainant/informant. That the complaint case was sent to police for investigation and on the basis of these allegations present case has been instituted.