DURGA SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this application, the petitioners have prayed for quashing the order dated 112003, passed by the learned C.J.M, Dhanbad in Dhanbad (Sadar) P.S. Case No. 209 of 2003, whereby and where under cognisance has been taken for the offence under section 302/34 of IPC.

(3.) An FIR was instituted on the Fardbeyan of the informant wherein it was alleged that the daughter of the informant was married to the son of the petitioners namely Ajay Kumar Sao and out of the said wedlock, couples were blessed with two children. It is alleged that son in law of the informant died in the year 1999 and after his death, daughter of the informant was provided compassionate appointment in the Railways and after her transfer, she was posted in Dhanbad. It is alleged that petitioners and other in laws of the daughter of the informant used to demand money, which she had received after the death of her husband and on account of such non fulfilment of demand, daughter of the informant was subjected to torture both mentally and physically at the hands of the in laws. It is also alleged that the informant along with his wife came at Dhanbad and a settlement was arrived at and thereafter they returned back to Patna. Allegation has been levelled that on 31.2003, when the informant and his wife went to meet their daughter in her office, she was told about physical and mental torture committed upon her. Lastly, it has been alleged that on 1.4.2003 in the morning, the informant was telephonically informed that their daughter has committed suicide and when they came in the house, they found their daughter dead.