SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS misc. application has been filed for quashing the entire criminal proceeding against the petitioners arising out of Pirbahore P.S. Case No. 120/2000 and for setting aside the order dated 3.5.2002 passed by learned Sessions Judge, Patna in Criminal Revision No. 817 of 2001 by which the Sessions Judge dismissed the said revision filed against the order dated 7.9.2001 passed by learned Sub-Divisional Judicial Magistrate, Patna, rejecting the prayer of the petitioners to discharge them under the provisions of Section 293 of the Code of Criminal Procedure.

(2.) RENU Kumari, opposite party No. 2, who is wife of Rajesh Kumar (petitioner No. 3) lodged a case in Pirbahore Police Station being Pirbahore P.S. Case No. 120/2000 on 29,4.2000 under Section 498-A, I.P.C. and Section 3/4 of the Dowry Prohibition Act, against the petitioners, who are family members of her in-laws.

(3.) THIS Court vide order dated 22.2.2005 permitted learned Counsel for the petitioners to add the informant as opposite party No. 2 and issued notice to opposite party No. 2 to show cause as to why this misc. application be not admitted and finally disposed of at this stage itself.