AMIT KUMAR KESARWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application under Section, 482 of the Code of Criminal Procedure has been filed for quashing the entire criminal prosecution registered as Garhwa P.S. case No. 218 of 2006 under Sections 304B/ 498A/341/342/506 of the Indian Penal Code.

(2.) Before adverting to the submission advanced on behalf of the parties, case of the prosecution as disclosed in the complaint case No. 538 of 2006 giving rise to Garhwa P.S. case No. 218 of 2006 needs to be taken notice of.

(3.) It is the case of the prosecution that the deceased Richa Kesarwani, daughter of the complainant, was married to the petitioner in the year 2003. Immediately thereafter accused person started putting forth demand of a car as dowry and in order to get the demand fulfilled, accused person started subjecting her to torture physically as well as mentally and even the marks of violence were noticed by the witness when he had occasion to come to the place of deceased.