RAM LAKHAN RAM 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 criminal proceedings in connection with Complaint Case No.1566 of 2021 including the order dtd. 5/3/2022 passed by the learned S.D.J.M., Palamau whereby and where under the learned S.D.J.M., Palamau has found prima facie case for the offence punishable under Sec. 6 of the Dowry Prohibition Act, 1961 against the petitioners.

(3.) The brief fact of the case is that at the time of marriage of the complainant, the father of the complainant paid Rs.3,50,000.00 by transferring the same to the account of the husband of the complainant. Later on, the husband of the complainant gave all those money to his father. The father of the complainant also paid Rs.5,00,000.00 to the elder brother of the husband of the complainant, to look after the complainant and her paternal family members, at the time of the marriage. The complainant deposited her jewelries with her mother-in-law and the wife of the elder brother of her husband. The marriage of the complainant took place on 28/5/2019 but her husband died on 29/4/2021. After the death of her husband, the in-laws of the complainant kept all the articles, jewelries and money and refused to pay the same to the complainant and drove her out from the house. On the basis of the complaint, statement of the complainant on solemn affirmation, statement of the inquiry witnesses, the learned S.D.J.M., Palamau found prima facie case for the offence punishable under Sec. 6 of the Dowry Prohibition Act and ordered for issue of summons.