KALIMULLAH KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioners and learned A.P.P. for the State.

(2.) The petitioners have preferred this application for quashing of the cognizance order dtd. 22/4/2016 passed by learned S.D.J.M., Buxar in connection with G.R. No. 2967/2015, Tr. No. 2758/2016 arising out of Buxar (Mahila) P.S. Case No. 37 of 2015 whereby learned court has taken cognizance under Sec. 341, 323, 504, 506, 509, 354 & 498-A of the Indian Penal Code and Sec. 3/4 of the D.P. Act.

(3.) As per the prosecution story, the informant namely, Farjana Khatoon has alleged that she is living at her relative's house which is situated in Sarimpur, P.S. - Industrial Area, District - Buxar. On 2/5/2012, her marriage was solemnized with one Kalimullah at village - Usiya, District - Gazipur (U.P.) and in the said marriage, her parents had given dowry to the accused persons as per his capacity. She further alleged that after marriage accused persons further demanded one motorcycle and cash of Rs. One Lakh for business and on 28/9/2015, while she was alone at her relative's house, all the accused persons came there and assaulted her and taken away her gifts and ornaments etc. Thereafter, she lodged the present First Information Report (in short the 'F.I.R.').