BINDESHWARI PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present application has been filed under Sec. 528 of BNSS for quashing the order dtd. 27/9/2024 passed by the learned Judaical Magistrate 1st Class, Patna in Complaint Case No. 3627(c) of 2024 by which learned Magistrate has taken cognizance of offence against the petitioners under Sec. 498 A/34 of the Indian Penal Code.

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