RONGON MUKHOPADHYAY,J. - (1.) I.A. No. 6398 of 2016 : Heard Mr. Prabir Kumar Chatterjee, learned counsel for the petitioners, Mr. Sanjay Prasad, learned counsel for the opposite party no. 2 and Mr. Mukesh Kumar, learned A.P.P. for the State.
(2.) In this application the petitioners have prayed for quashing the entire criminal proceeding in connection with C. P. Case No. 353 of 2014 including the order dated 11.07.2014 passed by the learned Judicial Magistrate 1st class, Dhanbad whereby and where under cognizance has been taken for the offence punishable under Sections 498(A)/354 of I.P.C. against the petitioner no. 6 and under Sections 498(A)/34 of the I.P.C. against rest of the petitioners.
(3.) It appears from the complaint petition that the marriage of the petitioner no. 1 and opposite party no. 2 was solemnised on 27.06.2012. Subsequently a car was demanded by the accused persons and for non-fulfilment of the said demand, opposite party no. 2 has been assaulted. It has also been alleged that one of the accused tried to outrage her modesty and when she complained it to the family members then all the accused persons assaulted her and she was ousted from the matrimonial house in injured condition. After a complaint case was registered, an inquiry was conducted under Section 202 of Cr.P.C., pursuant to which cognizance was taken under Section 498(A)/354/34 of I.P.C. has been taken.;