AWANISH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Ramgarh (Mahila) P.S. Case No. 04 of 2016, corresponding to G.R. No. 427 of 2016 for the offence registered under sections 498A, 323/34 of the I.P.C and under section 3/4 D.P Act.

(2.) The prospection case, in short, is that the marriage of the informant namely Sadhwi Singh was solemnized with the petitioner Awanish Singh on 13.03.2012, thereafter the informant went to her sasural. In the marriage dowry was given. Thereafter, the petitioner and his family members started to torture the informant physically and mentally for more dowry. It is further alleged that the petitioner is habitual drunker and he used to assault the informant in drunken mood. It is further alleged that the petitioner and his family members always threatened her to kill and for that she had given Sanah in Paparwar P.S. on 22.03.2015. It is further alleged that the husband of the informant works in Jora Tata Steel Iron Mines in Orissa and when the informant went there, the petitioner also assaulted her after taking wine. On the basis of these allegations the instant case has been lodged.

(3.) It appears that under order dated 21.09.2016, the matter was referred to the Secretary, Jharkhand State Legal Services Authroity, (JHALSA), Ranchi but as per mediation report dated 05.12.2016, the mediation was failed, and the matter was to be heard on merit.