RASHMI VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Mr. K. P. Deo, learned counsel for the petitioners, Shri N. N. Singh, learned Counsel for the O. P. No. 2 and Shri r. Mukhopadhayay, A. P. P. for the State.

(2.) THE petitioners have preferred this petition under Section 482 Cr. P. C. for quashment of the entire criminal proceeding including the order impugned dated 21 -2-06 passed by S. D. J. M. , Ranchi taking the cognizance of the offence against them under Section 498a I. P. C. in Complaint Case no. 821/05.

(3.) THE prosecution story in Complaint case No. 821/05 in short is that the Opposite Party No. 2 complainant was married to the petitioner No. 4 Rupesh Kumar on 22-11-2000 at Patna and on the eve of marriage Rs. 1. 5 lakh in cash with T. V. , Fridge and Washing machine etc. were given. After the marriage the complainant went to her matrimonial home at Darbhanga and from there she was taken to Banglore by her husband to his place of posting. The petitioner no. 1 Rashmi Verma is her Nanad, the petitioner No. 2 Ritesh Kumar is the younger brother of her husband and the petitioner no. 3 Smt. Anpurna Verma is the mother-in-law. Her father-in-law Bimal Kishore prasad Verma was also impleaded as an accused in the complaint case but he died after some time.