MANJU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the counsel appearing on behalf of the State.

(2.) THE petitioner has moved this Court against the order dated 29.9.2003 by which cognizance has been taken under Sections 147, 148, 149, 341, 323 and 379 of the Indian Penal Code. THE allegation in the First Information Report is in two parts. In the first part, it is alleged that the petitioner i.e. Manju Singh along with her son Ritesh Kumar @ Pinto went to collect a 'Sari' from a dry cleaners. It 2 is said that the dry cleaners had supplied the 'Sari'. THE client dissatisfied with the work which led to exchange of hot words. THE allegation at that stage is that the son Ritesh kumar @ Pinto threatened to teach the informant a lesson.