SHAHZADI KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) THIS application has been filed by Shahzadi Khatoon under Section 482 of the Cr. P.C. for quashing impugned order dated 25-5-1993 recorded by Sri R.S. Bahadur, JM, 1st Class, Gaya in Complaint Case Nos. 668/ 92/ 591/ 93 Tr. No. 258/94 (Tr. No. 157/95) whereby and where under after enquiring into the complaint petition filed by Shahzadi Khatoon @ Munni, the learned Magistrate had summoned the petitioner and three others to face trial under Section 498-A of the IPC.

(3.) HOWEVER , allegation is that after birth of a child some amount was paid and the complainant was brought, back. The husband also took the ornaments and other articles given in marriage. Thereafter; since 22-8-1992 which Is, the date of, occurrence mentioned in the complaint petition, the complainant has been living in the house of her father.