SALAUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The three petitioners, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of the order dated 25.3.1998. By the said order the learned Chief Judicial Magistrate, Katihar, after examining the complainant on S.A. and complaint petition, took cognizance of offences in Complaint Case No. 392 of 1998 under Sections 386, 380, 498A/34 of the Indian Penal Code and transferred the case to the court of Sri S.N. Singh, Judicial Magistrate, 1st Class, Katihar for its disposal.

(2.) The complaint petition was filed by Opp.Party No. 2, wife of petitioner No. 1, making allegation of torture for non-fulfilment of dowry and also ousting her from the house. It was also alleged that the accused persons had committed offences under Sections 386, 380, 498A/34 of the Indian Penal Code.

(3.) After having examined the materials available on the record, I do not find any error in the order dated 25.3.1998.