VIJAY THAKUR 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. 19/2/2021 passed by the learned A.C.J.M.-VI, Sitamarhi in G.R. No.4687/2020 arising out of Riga P.S. Case No.392/2020 (Sessions Trial No.86/2022) by which learned A.C.J.M. has taken cognizance of offence against the petitioners under Ss. 342, 323, 307, 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.