HUSAINYANA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioners and learned APP for the State.

(2.) The petitioners have preferred application under Sec. 482 of Cr.P.C. for quashing of the order taking cognizance dtd. 18/6/2024 passed by learned A.C.J.M.-cum-Sub Judge-VIII, Rohtas at Sasaram in Mahila P.S. Case No. 47 of 2023, by which learned A.C.J.M.-cum-Sub Judge-VIII, Rohtas at Sasaram, has taken cognizance of offence under Ss. 323, 498 A/34 of the Indian Penal Code and Sec. 3/4 of the D.P. Act.

(3.) The prosecution story in brief is that the informant was married to one Rashid Zafar on 23/10/2021 and out of the wedlock, the informant and her husband have been blessed with a girl child, who is aged about 6 months. After few years of marriage, the husband of the informant along with his family members, had started torturing her mentally and physically for demand of four wheeler as dowry and due to non-fulfillment of the same, they had ousted her from her matrimonial house along with her child.