GAURAV KUMAR VERMA 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 petitioner has preferred the application under Sec. 482 Cr.P.C. / 528 BNSS for quashing of the order dtd. 25/3/2025 passed by learned Additional Chief Judicial Magistrate- IX, Patna, and also the order dtd. 17/4/2025 passed by learned District and Sessions Judge, Patna in criminal Revision No.199/2025, affirming the order dtd. 25/3/2025 passed by the learned Additional Chief Judicial Magistrate- IX, Patna, by which the learned District Court has cancelled the bail of the petitioner and directed to issue non-bailable warrant.

(3.) The prosecution story, in short is that marriage of the O.P. No.2 was solemnized with the petitioner on 13.12. 2023. At the time of the marriage, father of O.P. No.2 gave cash of Rs.15.00 lakhs, jewellery etc., but even after that, the family members of her husband demanded gold chain and other articles and for non-fulfillment of demand of the same, her husband, in-laws and other family members assaulted and tortured the O.P. No.2. When the family members of the O.P. No.2 came to her matrimonial house, the accused persons also abused and assaulted them, forcing the O.P. No.2 to file complaint against the petitioner and his family members on 28/6/2024.