MUKTA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State. Nobody appears for opposite party no.2 inspite of valid service of notice.

(2.) This application has been filed for quashing order dtd. 4/10/2019 passed in Banka Mahila Police Station Case No. 34 of 2019, GR No. 1803 of 2019, whereby and whereunder cognizance has been taken for alleged offence under Sec. 498 (A), 341, 323/34 of the I.P.C. as well as Sec. 3 and 4 of the Dowry Prohibition Act.

(3.) Petitioners are alleged to have subjected the opposite party no.2 to cruelty and harassment for non-fulfilment of dowry demand.