RONGON MUKHOPADHYAY,J. - (1.) RONGON MUKHOPADHYAY,J. Since common questions of law and facts are involved in these applications the same are being disposed of with this common order.
(2.) In these applications, the petitioner have prayed for quashing of the entire criminal proceedings in connection with Complaint Case No. 1529 of 2010 including the order dated 15.01.2011 passed by the learned S.D.J.M., Ranchi by which cognizance was taken for the offences punishable under Sections 498A, 323 of the Indian Penal Code.
(3.) A complaint case was instituted by the opposite party no. 2 in which it was alleged that the marriage of the complainant was solemnized with Sunil Kalra (petitioner in Cr. M.P. No. 2756 of 2013) on 08.12.1993. It has been alleged that the petitioners always demanded Rs. 5,00,000/- from the father of the complainant and for which the accused persons used to abuse and torture the complainant. Further allegation has been made that on 04.07.2010 the accused-husband had abused his wife and had also assaulted her as well as his daughter. On 17.08.2010 accused Sunil Kalra came to Ranchi and made a demand of Rs. 2.5 lakh as a condition precedent for keeping the complainant and her children with him. Inability on the part of the father of the complainant made Sunil Kalra become aggressive and at the instance of his brother Kamal Kumar Kalra @ Kamal Kalra @ Bunty Kalra the complainant and her children were assaulted.;