- (1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.
(2.) This application has been filed for quashing of the entire criminal proceeding of P.C.R. Case No.534 of 2009 including the order dated 03.11.2009 passed by learned Judicial Magistrate, 1st Class, Godda whereby and whereunder the learned court below has taken cognizance of the offence punishable under Section 498(A) of the Indian Penal Code against these petitioners, who happen to be the husband, fatherin-law, mother-in-law, brother-in-law and maternal uncle of the complainant.
(3.) From perusal of the record, it does appear that a complaint case was lodged at Godda by the complainant/Opp. Party No.2, alleging therein that she had been married to the petitioner No.1-Deepak Kumar Jha in the year 2007. After the marriage, while she was being taken to her in-laws place at Gurgaon, Haryana, the husband misbehaved indecently with her. When she reached Gurgaon, she was not only neglected rather humiliated regularly by the accused persons. When their parents, came to see her, they were also humiliated and manhandled. It has also been alleged that the accused persons used to put forth demand of Rs.5 Lac. In order to get the demand fulfilled, she was being subjected to torture.;