FARAHAT WAHAB Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present application has been preferred for quashing the order dtd. 23/7/2015 passed by learned Judicial Magistrate 1st Class, Patna, in G.R. No. 7891 of 2014 arising out of Phulwarisharif P.S case no 776 of 2014, whereby and where under the learned Judicial Magistrate 1st Class, Patna, has taken cognizance under Sec. 3 and 4 of the Dowry Prohibition Act and Sec. 498 A of the Indian Penal Code, against the petitioners.

(2.) The case of prosecution, is a vivid one narrated in detail, and is based upon the typed written report of the informant namely Nilofar Sheharyar dtd. 9/12/2014, submitted before Officer In-Charge, Phulwarisharif Police Station, wherein it has been alleged inter alia that:

(3.) Learned counsel appearing for the petitioners submitted that all petitioners are in-laws of O.P. No. 2, who are living separately having no connection with the daily and domestic affairs of O.P. No. 2. It is further submitted that allegation as raised against petitioners is very much general and omnibus.