SHURENDRA TRIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This application under Section 482 Cr.P.C. is for quashing of the order dated 20.01.2018 whereby the learned Sub-Divisional Judicial Magistrate, Begusarai has taken cognizance against the petitioners and one more co-accused for the offences under Section 498A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act in connection with Complaint Case No. 499 of 2017.

(3.) Petitioners are parents of Shivam Kumar, the husband of the complainant. By the same order, the court below did not take cognizance against other family members on identical material disclosed in the complaint petition and statement on oath of the complainant as well as in the evidence of enquiry witnesses.