Rongon Mukhopadhyay, J. - (1.) Heard Mr. A. K. Sahani, learned counsel for the petitioner and Mrs. Gouri Devi, learned counsel for the opposite party No. 2.
(2.) In this application the petitioner has prayed for quashing the entire criminal proceeding in connection with Parsudih (Sundarnagar) P. S. Case No. 50 of 2015 corresponding to G. R. No. 619 of 2015 including the order dated 28-7-2015 passed by the learned Judicial Magistrate 1st class, Jamshedpur whereby and whereunder cognizance has been taken for the offence punishable under Sections 498-A, 323, 325, 506 & 34 of the IPC and Section 3/4 of the Dowry Prohibition Act.
(3.) The allegation made in the FIR is that the marriage of the opposite party No. 2 was solemnised with the petitioner on 27-5-2013. There was a demand of car and a mobile made by the petitioner. It is alleged that the demand was not fulfilled on account of which opposite party No. 2 was subjected to torture which resulted in institution of the FIR. After finding the allegation to be true, police has submitted charge-sheet on 27-7-2015 pursuant to which cognizance was taken by the learned Judicial Magistrate.;