BIPLAW KUMAR SAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Arpana Kumari, learned Counsel appearing on behalf of the Petitioners, Mr. Amarnath Gupta, learned Counsel appearing on behalf of the opposite party and the learned Assistant Public Prosecutor for the State.

(2.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 10.10.2001 passed by the Sub Divisional Judicial Magistrate, Patna in Complaint Case No. 1406 (C)of 2001, whereby cognizance has been taken against the Petitioners under Section 498A of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.

(3.) The Petitioner No. 1 is the husband of the complainant and Petitioner Nos. 2 and 3 are his parents.