PANKAJ KUMAR 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, 1973 with a prayer to quash the entire F.I.R. of Bariatu P.S. Case No.37 of 2018 corresponding to G.R. No.1017 of 2018 by which the learned Judicial Magistrate-1st Class, Ranchi has taken cognizance of the offence punishable under Ss. 498 A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act.

(3.) The brief facts of the case is that the petitioner being the husband of the informant/opposite party No.2, treated her with cruelty in connection with demand of dowry of Rs.20,00,000.00 and harassed her by abusing and assaulting her for non-fulfillment of the demand of dowry and also went to the extent of attempting to murder the informant/opposite party No.2 by throttling her neck. The petitioner used to snatch away all the money of the informant/opposite party No.2. On the basis of the written report submitted by the informant/opposite party No.2, police registered Bariatu P.S. Case No.37 of 2018 and took up the investigation of the case and after completion of the investigation of the case, police found the allegations against the petitioner to be true so far as offence punishable under Sec. 498 A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act and submitted charge-sheet. On the basis of the same, the learned Magistrate vide order dtd. 14/9/2018, took cognizance of the offence punishable under Sec. 498 A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act.