KABERI SEN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The prayer in the writ petition is made for quashing of the entire criminal proceeding including the order taking cognizance dated 01. 04.2022 in connection with Mahila P.S. Case No.37 of 2019 corresponding to G.R. Case No.344 of 2022 pending in the Court of learned Judicial Magistrate, 1st Class, Bokaro.

(3.) The FIR was registered alleging therein that the informant's marriage was solemnized with the petitioner on 31/1/2010 according to Hindu custom and rites. Out of the wedlock she is blessed with a female child on 30/1/2011, who is also suffering from diabetes. Since, after the marriage her mother-in-law, brother-in-law, sister-in-law and father-in-law started demanding additional dowry and used to harass and coerce her in various ways. They used to force her to bring cash and jewelleries. Her sister-in-law (Kaveri Sen) used to demand Jewelleries and cash etc. and brother-in-law (Ashok Sen) used to demand smart TV from her. They harassed and tortured her and her daughter physically and mentally. Her husband (petitioner) always used to abuse and assault her without any reason and threatened to kill. She along with her daughter was forced to return her paternal home in Bokaro. Her husband came to Bokaro on 20/10/2019 and abused her in presence of her parents and threatened to take her daughter. After getting information that her husband had performed second marriage with one Monika Rakshit, then on 1/11/2019 she went to her matrimonial house along with her father and said Monika Rakshit but her mother-in-law and father-in-law drove her out from the matrimonial house.