HARSH RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner; learned counsel for the opposite party no. 2 and learned APP for the State.

(2.) The present application has been filed under Sec. 528 of the BNSS for quashing of the order dtd. 24/1/2025 passed in Tekari P.S. Case No. 502 of 2023 by the learned ACJM-VI, Gaya whereby cognizance has been taken under Ss. 498A, 341, 323, 342, 504, 506/34 of the Indian Penal Code and Ss. 3/4 of the D.P. Act.

(3.) The allegation is of subjecting the opposite party no.2 to various sorts of torture due to non-fulfillment of the demand of the dowry.