VIJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard both the sides.

(2.) The petitioners who are parents-in- law of the informant have filed this application for quashing the entire proceeding, including the order, dated 5.4.2007, passed by the Judicial Magistrate, Patna, in Gardanibagh P.S. Case No. 732 of 2005 by which he has taken cognizance for the offence under Section 498A of the Indian Penal Code.

(3.) The facts of the case are that Chanda Singh filed an application before the Officer-in-Charge, Gardanibagh Police Station, Patna, stating therein that on 24.9.2005 at 9.30 in the morning when her brother, Chandan Kumar, alongwith his friend had come and asked for food the present petitioners got enraged and abusing her assaulted her. She complained that her parents-in-law were not maintaining her and were torturing her. The police, after investigation, submitted charge-sheet under Section 498A of the Indian Penal Code and cognizance was taken under the said section.