D.P.SINGH, J. - (1.) HEARD both the sides at length.
(2.) THE present petition has been preferred by the petitioners, in laws of the complainant -informant Suchita Jaiswal admittedly married with Nand Kishore Jaiswal in June 2001. The dispute between the parties arose on question of some demands made by the petitioners, side. According to leaned counsel for the petitioners all the allegations were false because Suchita did not like to live with them for which a matrimonial case was filed in Madhepura on 16.4.2004, thereafter present complaint was filed on 17.6.2004 in Dhanbad. Therefore the present complaint petition referred to police for investigation by the learned CJM, Dhanbad should be quashed. It is also submitted that this Court has stayed the further proceeding before the Court of CJM arising of this FIR by order dated 20.5.2005. According to learned Counsels efforts were made for reconciliation by different Benches and the matter was referred to Conciliator appointed by the Jharkhand State Legal Services Authority. However the parties could not reconcile their differences. Hence this matter is now placed for orders on the point of admission.
(3.) SRI P.R. Bhagat learned Counsel appearing for the O.P. No. 2 submitted that the averments made by the petitioners are incorrect and the petition should be dismissed at this stage.;