JHARI THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned counsel 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. 14/11/2022 in Complaint Case No. 189/2022 pending the court of learned Judicial Magistrate First Class, Dhanbad.

(3.) The complaint case was filed alleging therein she is the daughter-in-law of the petitioner and as per the demand of the petitioner, her parents spent a sum of Rs.2,21,000.00. It is further alleged that the parents of the respondent no. 2 gave utensils and other valuables to the accused persons. It is also stated that the marriage was solemnized on 27/6/2020 after which she went to her matrimonial house where she was treated properly for a period of one month. It is stated that thereafter, the petitioner started to assault the respondent No. 2 at the matrimonial house as well as at her parental house in Month of August 2020 and demanded cash amount. It is also stated that the accused Lakhi Devi @ Lalita Devi always used vulgar language to the respondent no. 2 and did not provide her proper food. It is stated that the petitioner no. 1 demanded two wheelers and a golden ring from the respondent no.2. It is stated that the respondent no. 2 came to know that the son of the petitioner was previously married with another lady and solemnized marriage with her after the death of the 1st wife. It is also alleged that Jhari Thakur used to assault the respondent no. 2 on the instigation of the petitioner and demanded a two-wheeler. It is alleged that the other accused persons also inflicted torture upon her and asked her to fulfil the demand of the Jhari Thakur. It is also alleged that several times panchayati and mediation was held which bore no results and the accused persons committed atrocities upon her. It is alleged that the respondent no. 2 is residing at her parental house and Jhari Thakur denied accepting her until his demand of Golden Earring and Motorcycle are not fulfilled. It is stated that the all the accused persons have kicked out the respondent no. 2 out of the matrimonial house after snatching her entire streedhan.