DR. SUSHIL KUMAR PURBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and order dtd. 8/8/2023 passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 70355 of 2022. By the impugned order, the High Court quashed the criminal proceedings against one of the accused, namely, the sister-in-law of the complainant (respondent no. 3), while declining to extend the same relief to the present accused-appellants, who are the father-in-law and mother-in-law of the complainant (respondent no. 2).

(3.) The facts giving rise to the present appeal, shorn of unnecessary details, are as follows: