MD MANSOOR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the First Information Report of Baisi Police Station Case No. 63 of 2006 instituted under Sections 498A of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act.

(2.) THE petitioner nos. 1 and 2 are the brothers-in-law of the informant Shahina Naaz, whereas petitioner no. 3 is the mother-in-law and petitioner no. 4 is the Gotni, wife of the petitioner no. 1.