Anant Bijay Singh, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State as well as learned counsel for the O.P. No.2. The petitioner is apprehending his arrest in connection with the case registered under Sections 147, 498(A), 323, 379 and 504 of the Indian Penal Code and Section 3 and 4 of the Dowry Prohibition Act.
(2.) The prosecution case is that complainant Sandhya Sinha instituted a complaint petition No. 1131 of 2016 in the court of C.J.M., Garhwa on 19.07.2016 under Section 147, 498(A), 323, 379 and 504 of the I.P.C and Section 3 and 4 of the Dowry Prohibition Act thereafter which was referred under Section 156(3) registered Bhawnathpur P.S. Case No. 153 of 2016 in which complainant Sandhya Sinha aged about 27 years was married with Deepak Sinha @ Deepak Kumar Sinha on 20.02.2015 according to Hindu Rites. That after the marriage the complainant went to Sasural and after remaining there for few days she went to Mungeli, Bilaspur, Chattisgarh along with her husband where her husband was posted in Dena Bank as a clerk and everything was peaceful for 8-9 months. That in December, 2015 the husband was transferred to Ambikapur were husband's parents were residing and since thereafter the trouble started. It is also alleged that complainant was mentally and physically tortured for demand of a car. It is also alleged that complainant was sent to her father's house from where she returned to her sasural on 30.04.2016, thereafter again the demand of car was made, inability to fulfill the said demand was expressed by the complainant upon which the physical and mental torture was meted out to her and on 01.06.2016 she was again sent to her Maike and the in-laws snatched her streedhan of about Rs. 3.50 lakhs. Further on 17.07.2016, the husband came and told the complainant that without car she will not be allow to live in Sasural, hence the case has been lodged.
(3.) On 09.01.2017, notices were issued to the O.P. No.2 and both the parties have appeared on 24.04.2017 and with consent of the parties, the matter was referred to the Member Secretary, JHALSA for conciliation, but it had been failed.;