HIMANSHU SHUKLA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with the case registered under Sections 406, 420, 498A of the IPC and Section 3 /4 of D.P. Act.

(2.) The present case has been registered on the basis of complaint filed by Dibya Bharti Shukla @ Choubey before the CJM, Jamshedpur being C/1 Case No. 2638/15, wherein it is alleged that the complainant was married with the petitioner, who working as a software engineer posted as Senior Support Consultant in a company name and style of "AllSCRIPT" situated at Pune Maharashtra. The Ring ceremony of the complainant with the petitioner was held on 21.4.2015 and the marriage was solemnized on 12.6.2015. Further it is alleged that after Ring ceremony father of the petitioner started demand of money as loan in order to spend in marriage function and the father of the complainant through cheque total amount of Rs.12,25000/- was paid in the name of the father and mother of the petitioner, which was drawn on S.B.I., Dumka and encashed and credited to the bank account of the father and mother of the petitioner. After marriage complainant/informant went to Pune from her Sasural, but in Pune complainant noticed that her husband i.e the petitioner was not inclined to consummate the marriage and thereafter she was being tortured and taken to a doctor (Psychiatric) in Pune forcibly.

(3.) Despite the intervention of the well-wishers and family members, tries to settle the dispute outside the court but the same could not be done and meanwhile petitioner filed a matrimonial Suit being no. 362/15 under Section 12(1)(C) of Hindu Marriage Act, 1955 before the Principal Judge, Family Court, Jamshedpur for declaring the annulment of marriage.