BINDESHWAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer to direct the respondent nos. 4 to 7 to properly investigate the Bariyatu P.S. Case No. 68 of 2023.

(3.) The brief fact of the case is that the writ petitioner filed complaint case no. 179 of 2023 alleging commission of the offences punishable under 304B of the Indian Penal Code and under Sec. 3 and 4 of the Dowry Prohibition Act, 1961. It was alleged therein that the respondent nos. 10 to 13 have committed the dowry death of Chhoti Devi and also committed the offences punishable under Sec. 3 and 4 of the Dowry Prohibition Act.