DHANANJAY KUMAR GUPTA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) -Heard Mr. Sanjay Kumar Tiwary, learned counsel appearing for the petitioner. No one appears either on behalf of the State or opposite party No. 2.

(2.) In this application the petitioner has prayed for quashing the entire criminal proceedings in connection with Complaint Case No. 602 of 2007 including the order dated 15.04.2008 passed by the learned S.D.J.M., Garhwa whereby and where under cognizance has been taken for the offences punishable under Sec. 498A of the Indian Penal Code and Sec. 3 of the Dowry Prohibition Act.

(3.) A complaint case was instituted by the opposite party No. 2 in which it was alleged that the opposite party no. 2 was married with the petitioner and after sometime there started a demand of dowry and physical torture upon the opposite party No. 2. Allegations have been levelled that on 13.01.2007 the petitioner and the other accused persons had driven out the complainant from his house. On 17.07.2007, the complainant along with her father had come to her matrimonial house where all the accused persons have abused them and have also ousted them from the house of the petitioner.