RATAN KUMAR SHAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioners; learned counsels appearing on behalf of the O.P. No.2 and learned APP for the State.

(2.) The petitioners have preferred application under Sec. 482 of the Cr.P.C. for quashing the order taking cognizance dtd. 9/11/2023 passed by the learned Judicial Magistrate- Ist Class, Patna in Complaint Case No. 9059(C) of 2022 by which learned Judicial Magistrate- Ist Class, Patna has taken cognizance of offence against the petitioners under Ss. 498(A)/34 of the Indian Penal Code.

(3.) The prosecution story in brief is that the O.P. No.2 married to one Dilip Kumar Shah on 7/12/2020 in Bangalore according to Hindu rites. The parents of the O.P. No.2 had given Rs.10.00 lakh in cash and goods worth Rs.1.00 lakh at the time of marriage. After one year of marriage, husband of the O.P. No.2 allegedly started demanding a Swift Dezire car as dowry, and when the demand was not met, she was subjected to mental and physical harassment by her husband and her in-laws (petitioners).