- (1.) Heard learned counsel for the petitioners and learned counsel for the State, as also learned counsel for the opposite party No.2.
(2.) The petitioners are aggrieved by the order dated 21.2.2006 passed by learned Sub-Divisional Judicial Magistrate, Dhanbad, in C.P. Case No. 912 of 2005, whereby prima facie offences under Section 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act were found against them. The petitioners are the husband and in-laws of the complainant.
(3.) The complaint case was filed in the Court of the Chief Judicial Magistrate, Dhanbad, in which, it is stated that the complainant is the legally wedded wife of petitioner Anoop Kumar Bose and the marriage had taken place at Dhabad. Thereafter, she was taken to her in-laws place at Allahabad, but from the very first day, she was being subjected to cruelty, in the manner that the marriage between the parties was not consummated by the husband for demand of dowry. There are other allegations of subjecting the complainant to cruelty and torture also, but all the occurrence had taken place at Allahabad. It is stated in the complaint petition that ultimately on 20.12.2002 after brutal assaults, she was driven out of matrimonial home keeping back her Stridhan. It is further stated in paragraph-18 of the complaint petition that lastly on 5.6.2005, some of the accused persons came to parents' house of the complainant, where they again demanded dowry and stated that if the demand of dowry was not met, the complainant would not be allowed to live in conjugal life. With these allegations, the complaint case was filed, which was registered as C.P. Case No. 912 of 2005.;