ASHOK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rakesh Kumar, learned counsel for the petitioner, Mr. Baibhaw Gahlaut, who appeared suo motu on behalf of opposite party no.2 and Mrs. Priya Shrestha, learned counsel for the State.

(2.) This petition has been filed for quashing entire criminal proceeding including the order taking cognizance dtd. 24/6/2022 passed in C.P. Case No.100/2022 passed by the learned Judicial Magistrate, 1st Class, Bokaro.

(3.) The complaint case has been filed by opposite party no.2 against her husband i.e. the petitioner and her in-laws alleging therein that after her marriage with the petitioner, she went to her matrimonial home where she stayed happily for 2 to 3 months and afterward cruelty creeps in where accused started demanding Rs.5.00 Lakhs as dowry. The complainant wanted to get admitted in college and pursue her education, but her husband refused and assaulted the complainant. On 22/8/2021, accused persons ousted her from the house and on 14/1/2022 at about 09:00 P.M., all accused came to complainant's house and abused the complainant and her parents. It has been stated that earlier complainant was also filed case where accused were released on bail as the case was compromised and accused undertook that he will let complainant to pursue her education.