LALITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties

(2.) At the outset, it is important to mention that the name of petitioner no. 5, i.e. husband of complainant/opposite party no. 2, namely, Neeraj Kumar deleted vide order dtd. 20/3/2023 of this Court, and, now this petition survives for petitioner nos. 1 to 4 only, where petitioner no. 1 is mother-in-law, petitioner nos. 2 and 3 are sisters-in-law and petitioner no. 4 is brother-in-law.

(3.) The present quashing petition has been preferred against the order dtd. 8/8/2014 passed by learned Sub-Divisional Judicial Magistrate, Jamui, in connection with G.R. No. 1035 of 2013 (arising out of Jhajha Mahila P.S. Case No. 51 of 2019), where learned trial court took cognizance for the offence punishable under Sec. 376, 379, 420, 493, 494, 498(A)/34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act against the petitioners.