- (1.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel for the non-petitioner No. 2.
(2.) This petition u/S. 482, Cr. P.C. is directed against the order dated 9th May, 96 passed by the Civil Judge (Jr. Division) and Judicial Magistrate, Ist Class, Sri Ganganagar, whereby the learned Judicial Magistrate took cognizance of the offences u/Ss. 498-A and 496, IPC and directed the issue of bailable warrants against the petitioners, namely, Ashvini Kumar, Smt. Renu, Madan Lal and Ram Kumar.
(3.) The facts of the case so far as they are relevant for the disposal of this petition may be briefly stated as below :- The complainant Smt. Manju alias Poonam (non-petitioner No. 2) submitted a complaint on 12th June, 95 in the Court of Civil Judge (Jr. Division) and Judicial Magistrate, 1st Class, Sri Ganganagar alleging the commission of offences u/Ss. 498-A and 406, IPC. In her complaint, she alleged that her marriage with Shri Pawan Kumar was solemnized on 9th December, 90 and after her marriage she lived with her husband for some time. She gave birth to a daughter namely, Ku. Prerna. It was further alleged in the complaint that at the time of marriage, her father gave various articles and dowry and spent sufficient amount according to his status, but after her marriage, the accused persons started treating her with cruelty. They made demand of money and gave her beatings. After some time, she was turned out of the house by the accused persons. It was also alleged that at Ganganagar, accused Pawan Kumar, Ashvini Kumar, Madan Lal and Ram Kumar made a demand for money and they took away a sum of Rs. 20,000/- and for the remaining 80,000/-, they said that Poonam should be sent when the sum of Rs.80,000/- were available. It has been further alleged in the complaint that the "stridhan" of the plaintiff was not returned to the complainant. ;