RITA SINGH @ RITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Mr. P.P.N. Roy, learned senior counsel on behalf of the petitioner as well as the informant Devendra Pd. Singh, who has appeared in person as well as his counsel.

(2.) AN FIR being Mango (MGM) P.S. Case No. 23/2008 under Section 498A, 306/34 IPC was registered against the petitioner and her husband Vishwanath Singh on the basis of the information in writing given to the police by the informant Devendra Pd. Singh, in which he alleged that his daughter Chanda Kumari was married to Pradeep Kumar Singh, son of the petitioner in the year 1994 and out of their wedlock two sons were born, who were now school going children. He alleged that his daughter was leading happy married life but since last few days she complained that her father -in -law and mother -in -law started ill treating her and she also apprehended danger to her life at the instance of the accused persons. He further alleged that on the date of the report, he received information from his son -in -law that his daughter has expired and, as such, he alleged that his daughter committed suicide due to the ill treatment by her in -laws.

(3.) THE order taking cognizance dated 15/03/2008 as well as the entire criminal prosecution has been challenged by the petitioner in this application mainly on the ground that if the allegations made in the FIR are taken to be true no criminal offence is made out against her.