Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) In this application, the petitioner has prayed for quashing the entire criminal proceeding of C.P. Case No.3212 of 2013, including the order dated 11.02.2015, passed by learned Judicial Magistrate, 1st Class, Dhanbad, whereby and whereunder, cognizance has been taken for the offences punishable under Section 498-A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, against the petitioner. Pursuant to the I.A. No.5015 of 2017, having been allowed by this Court, the petitioner has also challenged the order dated 13.12.2016, by virtue of which proclamation under Section 82, Cr.P.C. has been ordered to be issued. 2A. It has been stated by learned counsel for the petitioner that the petitioner is sister-in-law of the complainant and there is no iota of allegation against the petitioner of her having committed an offence under Section 498-A of the Indian Penal Code. Learned counsel further submits that vague and general allegations have been levelled against the petitioner and considering the similar allegation, one of the accused, who was initially arrayed in the complaint petition, has not been sent up for trial. Learned counsel further submits that even on the question of territorial jurisdiction, the case itself is not made out.
(3.) Learned Addl. P.P. as well as learned counsel for the complainant have opposed the prayer made by learned counsel for the petitioner and have stated that some occurrence had taken place in the district of Dhanbad and, therefore, the court at Dhanbad does have jurisdiction to try the case. It has been stated that the petitioner has been implicated along with the husband, father-in-law, mother-in-law as well as another sister-in-law and there are allegation in the complaint petition as well as in the solemn affirmation of the complainant, which would suggest that the complainant was subjected to mental and physical torture. It has also been stated that specific allegation has been levelled that there was demand of Rs.70,000/- and washing machine from the father of the complainant.;