SHITAL PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE two applications have been filed for quashing the order dated 7.1.2003 passed in complaint case no. 1140 (C) of 1999 by which the S.D.J.M., Patna, has dismissed the petition for discharge filed by the petitioners.

(2.) THE petitioners have raised the point that the prosecution under sections 3/4 of the Dowry Prohibition Act is bad as no sanction was obtained for prosecution under sections 3/4 of the Dowry Prohibition Act as provided under section 4 of the Dowry Prohibition Act, 1976.

(3.) DOWRY Prohibition Act 1961 was enacted on 20th May 1961 as no. XXVIII. The initial section 3 and 4 was as below: