EKRAMUL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the order taking cognizance dtd. 1/4/2017 passed by the learned Chief Judicial Magistrate, Pakur in connection with Complaint Case No.329 of 2015 whereby and where under the learned Chief Judicial Magistrate, Pakur has found prima facie case for the offence punishable under Sec. 498A of the Indian Penal Code against the petitioner.

(3.) The allegation against the petitioner is that the petitioner being the husband of the opposite party No.2-complainant treated her with cruelty by harassing the complainant by assaulting her with an intent to coerce to meet the unlawful demand of Rs.1,50,000.00. The learned Chief Judicial Magistrate, Pakur on the basis of the complaint, statement on solemn affirmation and the statement of enquiry witnesses, found prima facie case for the offence punishable under Sec. 498A of the Indian Penal Code against the petitioner.