NEERAJ KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Praveen Shankar Dayal, learned counsel for the petitioners, Mr. Bhola Nath Ojha, learned counsel for the State and Mr. Sanjay Kumar Pandey, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 21/3/2018 in Complaint Case No.04 of 2018, pending in the Court of the learned Chief Judicial Magistrate, Garhwa.

(3.) The complaint case was filed by opposite party no.2 alleging therein that she was married to petitioner no.1 on 22/4/2016 and after some weeks of her marriage, the accused persons started criticizing the gift which were given at the time of marriage. When she objected then petitioner no.1 at the instance of his mother abused and assaulted her. They were demanding Rs.5.00 Lakhs. The complainant-opposite party no.2 narrated the incidence to her parents whereafter they came to Jamshedpur and on 27/5/2017 paid Rs.1.00 Lakh to her mother-in-law. It was further alleged that after about one month, again the accused persons started torturing her mentally and physically for payment of balance amount of Rs.4.00 Lakhs. On 22/11/2017, the accused persons abused and assaulted her and locked her in a room. They even tried to kill her by pressing her neck. The complainant called her parents and her brother and all went to Sonari Police Station, where, the matter was pacified. It was also alleged that on 22/12/2017, while she was at her sasural, she received notice from Family Court, Jamshedpur in M.T.S. Case No.672 of 2017. Later on, it was found that this case had been lodged by her husband for a decree of divorce. It was alleged that on 31/12/2017 at about 0400 A.M., the accused persons assaulted her and brought her to Garhwa and left her.