ANIL MURMU Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners.

(2.) THE petitioners are aggrieved by the order dated 10.1.2003 by which the Sub-divisional Judicial Magistrate, Madhepura has taken cognizance under Sections 498A, 406 and 323 of the Indian Penal Code and ? of the Dowry Prohibition Act in Complaint Case No. 723 of 2002. THE petitioners are the husband, father-in-law, mother-in-law, brother-in-law and sister of petitioner no. 1.