MANITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned counsel for O. Ps. No. 2 and 3 and also learned counsel for the State.

(2.) THE present miscellaneous application is directed against the order dated 3.9.2001 passed by the 1st Addl. Sessions Judge, Kaimur (Bhabhua) in Cr. Revision No. 49/22 of 2000 arising out of Complaint Case No. 4/2000, Tr. No. 786/2000, whereby and whereunder the order dated 5.2.2000 taking cognizance under section 498A of the Indian Penal Code and 3 of the Dowry Prohibition Act (Annexure 2) against the accused persons has been set aside.

(3.) (C)/2000 against the mother -in -law, Kalawati Devi and Shyam Sunder Singh, S/o Ram Lagan Singh to the effect that she was married to Akhileshwar Singh S/o Lalmuni Singh and after two years, both the accused persons tortured her and her husband Akhileshwar Singh and also to her father -in -law Lalmuni Singh and demanded Rs. 10,000/ - as dowry. It appears that three witnesses were examined in course of enquiry who supported the prosecution case and the Sub -divisional Judicial Magistrate took cognizance under section 498A of the Indian Penal Code and 3 of the Dowry Prohibition Act against the said accused persons vide order dated