BINDESHWARI VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) THE petitioner has been apprehending his arrest in C. P. case no. 1829 of 2007 registered under section 498a of the Indian Penal Code.

(3.) LEARNED counsel appearing for the petitioner submits that though the petitioner, father-in-law of the complainant, aged about 79 years, has been alleged to have subjected the complainant to torture on account of non-fulfillment of demand of dowry but the entire allegation is false and, as a matter of fact, this petitioner had no concerned with the affairs of the wife and husband and that whatever allegation of demand and also subjection to torture is there, that is all general in nature.