RAHUL ANAND Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Akshay Kumar Mahato, learned counsel for the petitioner and Mr. Ashish Priyadarshi, learned appearing for the respondent No. 2.

(2.) This application is directed against the order dated 30.03.2015 passed by learned Sessions Judge, East Singhbhum, Jamshedpur in Cr. Rev. No. 06 of 2015, whereby and whereunder, the order dated 21.11.2014 passed by learned Judicial Magistrate, Jamshedpur in G.R. Case No. 628 of 2014 (Kadma P.S. Case No. 48 of 2014), dismissing the discharge application preferred by the petitioner, has been affirmed.

(3.) An F.I.R. was instituted in which it was alleged that the marriage of the respondent No. 2 was solemnized with the petitioner on 05.08.2008. After solemnization of marriage there was a demand of dowry and on account of non-fulfilment of the same torture was committed by the accused person upon the respondent No. 2. It is also alleged that on 15.02.2014 the petitioner solemnized second marriage. Based on the aforesaid allegation, Kadma P.S. Case No. 48 of 2014 was registered u/s 341, 323, 498A, 504, 494 and 34 of the Indian Penal Code.