Rongon Mukhopadhyay, J. - (1.) Heard Mr. Saket Upadhyay, learned counsel for the petitioners, Mr. Tapas Roy, learned counsel for the State and Mr. Pandey Neeraj Roy learned counsel for the opposite party No. 2. In this application, the petitioner has prayed for quashing the order dated 18.4.2013 passed by the learned Chief Judicial Magistrate, Ranchi, in Kotwali (D.M.) P.S. Case No. 94 of 2013, by which cognizance has been taken for the offence punishable under Ss. 498 -A and 323 of the Indian Penal Code and under Sec. 3/4 of the Dowry Prohibition Act against the petitioners.
(2.) The case was instituted by the opposite party No. 2 against the petitioners and other co -accused persons on the allegation that after her marriage was solemnized with one Pranay Kumar, there was a demand of Rs. 5,00,000/ - as dowry and on account of non -fulfillment of the demand she was subjected to physical and mental torture.
(3.) Basing on the aforesaid allegations Kotwali (D.M.) P.S. Case No. 94 of 2013 was instituted. After investigation the Investigating Officer did not find the allegations to be true as against the petitioners, whereas the involvement of accused Pranay Kumar, who happens to be the husband of the informant, was found to be true and accordingly charge -sheet was submitted against Pranay Kumar for the offence punishable under Ss. 498 -A and 323 of the Indian Penal Code and under Sec. 3/4 of the Dowry Prohibition Act and final report has been submitted against the petitioners.;