UMESH GUPTA, SANJAY GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are apprehending their arrest in connection with C.P. Case No. 604 of 2014 for the offence under sections 498A, 304B, 120B I.P.C and under section 4 of D.P. Act.

(2.) Learned counsel for the petitioners has submitted that that the petitioners have been falsely implicated in this case. Further, it has been submitted that no case under the alleged sections is made out against the petitioners. Further, it has been submitted that the petitioner no.1 who is the the husband of Guddi Kumari (deceased) has been working in Adani Power Ltd under Contractor at Gujarat and till 22.04.2013 he was on continuous duty and on hearing the occurrence, came to Patna on 24.04.2013. Further, it has been submitted that petitioner no. 6 is an old and ailing lady aged about 70 years and the deceased never complained to anything against the petitioners for the offence of torture and demand of dowry. Further, it has been submitted that when the condition of the complainant's daughter became worse, in Budha Hospital referred her to P.M.C.H, Patna on 25.05.2013 where she died on 26.05.2013 in presence of the complainant and his family members, thereafter postmortem was done but no case was lodged as she stated before the police in her sense that her in laws were not guilty.

(3.) A supplementary affidavit has also been filed on behalf of the petitioners bringing on record the photocopy of relevant documents including paper clipping of Hindi Dainik Hindustan dated 24.04.2013 and treatment records of Budha Hospital.