M. Y. Eqbal. J. - (1.) Heard the parties.
(2.) By this application under Section 482, Criminal Procedure Code Prayer has been made by the petitioners for quashing the entire criminal proceeding in G. R. No. 1486 of 2004 pending in the Court of Judicial Magistrate, Jamshedpur and also for quashing the order of cognizance dated 21-12-2006 for the offence under Sections 147, 341, 323, 408 and 506. Indian Penal Code.
(3.) The aforesaid complaint case has been filed by the husband of Shambhawi Singh against his in-laws and brother-in-law making allegation that the complainant was married with the daughter of the petitioner Nos. 1 and 2 in February. 2007. But later on the relationship became tense. After some difference arose between the parties it is alleged that the petitioners demanded Rs. Two lakhs and agricultural land. It is further alleged that the daughter of the petitioner Nos. 1 and 2 is mentally sick and she is suffering from incurable disease.;