Rajendra Nath Sinha, J. - (1.) 1. This is to consider an application under section 401 read with section 482 of the Code of Criminal Procedure, 1973 in connection with Pandabeswar P. S. Case No. 36 of 2002 dated 4th May, 2002 under section 498A/304B I. P. C. and with sections 3 and 4 of the Dowry Prohibition Act, (G.R. Case No. 438 of 2002). Here in this instant petition the de facto complainant, the bereaved father of one Sabita who committed suicide in the marital home on 4.05.02.
(2.) In short the petition is that the de facto complainant Uma Sankar Rajpuria got his daughter married with one Ashok Agarwal, son of late Chabil Das Agarwal after defraying considerable expenses of marriage to the extent of Rs. 51,000/- in cash, gold ornaments, colour TV, air cooler and utensils of various kinds.
(3.) After marriage Sabita was taken to matrimonial home but her mother- in-law Chatu Devi Agarwal, the elder brother of her husband Paresh Agarwal and her husband Ashok began to torture her demanding more money. A sum of Rs. 18,000/- was paid by him. Again on 15.03.02 Sabita informed her father that her husband Ashok has decided to purchase a house at Raniganj and demanding Rs. 3 lakhs. But he could not meet the same immediately. When on 4.5.02 he tried to contact over telephone with his daughter at about 10 a.m. Ashok Agarwal, his son-in-law, informed that Sabita has committed suicide. He used to converse with his daughter Sabita over telephone.;