CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State duly assisted by learned counsel for the informant/opposite party no. 2.

(2.) The present quashing application has been preferred for quashing of the order dtd. 25/3/2021 passed by learned Sub- Judge-VIII-cum-A.C.J.M., Patna, whereby learned Magistrate took cognizance against the petitioner and others for the offences punishable under Sec. 341, 342, 323, 504, 498A/34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act in connection with Parsa Bazar P.S. Case No. 111 of 2019.

(3.) The brief facts of the case is that the informant/opposite party no. 2 was married with petitioner on 3/12/2017. Parents of the informant has given ornaments and other gifts to the tune of Rs.20.00 Lakh in marriage. After marriage the informant went to her sasural, where everything was good for one week, whereas after three days petitioner asked informant to bring further Rs.5.00 Lakhs as dowry because he has lost his job. Which was denied by O.P. No. 2, upon which petitioner became violent and started abusing to the informant/opposite party no.2.