SHASHI KANT PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. K.P. Deo, learned counsel for the petitioners and Mr. G.S. Prasad, learned A.P.P. for the State as well as Mr. Om Prakash Singh, learned counsel for the opposite party no. 2.

(2.) In this application, the petitioner has prayed for quashing of the entire criminal proceedings in connection with Chirkunda P.S. Case No. 143 of 2015, corresponding to G.R. No. 2276 of 2015, including the order dated 006.2016 passed by the learned Chief Judicial Magistrate, Dhanbad whereby and where under cognizance has been taken against the petitioners for the offences punishable u/s 498A/34 of the Indian Penal Code.

(3.) A First Information Report was instituted wherein it was alleged that the marriage of the opposite party no. 2 was solemnized with the petitioner no. 1 on 21.01.2014. It is alleged that the opposite party no. 2 on several occasions were assaulted by the petitioner no. 1 as well as her in-laws which led her to institute Chirkunda P.S. Case No. 143 of 2015. After investigation culminated in submission of charge-sheet cognizance was taken on 02.06.2016 by the learned Chief Judicial Magistrate, Dhanbad for the offences punishable u/s 498A/34 of the Indian Penal Code.