Rongon Mukhopadhyay, J. - (1.) Heard Mr. Sahdeo Choudhary, learned counsel appearing for the petitioner and Mr. Awnish Shankar, learned counsel appearing for the opposite party No. 2.
(2.) In this application, the petitioners have prayed for quashing the entire criminal proceedings including the order, dated 2-3-2012 passed by learned Sub-Divisional Judicial Magistrate, Hazaribagh in connection with Complaint Case No. 1527/2011 (T.R. No. 800 of 2012), whereby and whereunder, cognizance for the offences punishable u/S. 498-A of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act has been taken.
(3.) A complaint case was instituted by the complainant/opposite party No. 2 in which it was alleged that the she was married in the year 2010 with accused No. 5 Sanjay Jaiswal. It is alleged that subsequently she came to know that her husband had an illicit relationship with another lady and when it was disclosed discussions were made with the accused persons. Subsequently she was tortured and there was a demand 2 lakhs for construction of toilet, as the said facility was not available. Based on the aforesaid allegation, complaint case was instituted.;