NAND KISHORE JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner apprehends his arrest in Complaint Petition No. 837 of 2004 giving rise to Dhanbad (Sadar) P.S. Case No. 389 of 2004 for the alleged offence under Sections 498A/406, IPC as also under Section 3/4 of the Dowry Prohibition Act.

(2.) The petitioner is admittedly the husband of the complainant-informant. The wife of the petitioner Suchita Jaiswal, complainant-informant herein, alleged inter alia that on the eve of their marriage on 27.6.2001 cash of Rs. 1,50,000/- with other household articles worth Rs. 4,00,000/-were gifted but when she came to her matrimonial home, she was tortured in various manner for not providing golden ring and Maruti Car etc. by her parents and it was alleged that her in-laws including her husband started pressurizing to fetch Rs. 50,000/- from her parents for purchasing a car and in this connection she was subjected to mental and physical harassment. It was alleged that she was threatened by her in-laws to be killed after setting her body on fire failing to fulfill their demand. It was specified in the petition that the petitioner-husband followed his wife to her parental home where he demanded a sum of Rs. 1,00,000/-. A separate complaint No. 525 of 2004 was filed before the CJM on 12.4.2004 for the torture perpetrated to her in various ways.

(3.) Heard Mr. B.M. Tripathy, learned senior counsel appearing on behalf of the petitioner and Mr. P.R. Bhagat, learned Counsel appearing for the complainant.