Rongon Mukhopadhyay,J. - (1.) Heard Mr. P. S. Dayal, learned counsel appearing on behalf of the petitioner and Mr. P. K. Choudhary, learned counsel for the opposite party No. 2.
(2.) In this application, the petitioner has prayed for quashing the entire criminal proceeding in connection with Complaint Case No. C/1-271/2012 including the order dated 24.4.2012 passed by the learned Judicial Magistrate, Jamshedpur, whereby and where under, cognizance has been taken for the offence punishable u/s 498A of the Indian Penal Code (IPC).
(3.) It appears that earlier a complaint case was instituted being Complaint Case No. C-1/829 of 2011 against the petitioner in which it was stated that the marriage of the opposite party No. 2 was solemnized with the petitioner on 28.11.2010 and after a few days there was a demand of dowry and due to non-fulfilment of which, the opposite party No. 2 was tortured.;