SHAMIM KHAN Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has preferred application under Sec. 528 of BNSS for quashing the order dtd. 21/5/2025 passed by the learned Judicial Magistrate, 1st Class, Bhagalpur in connection with Mahila P.S. Case No.03/2023, by which the learned District Court has rejected the discharge petition filed by the petitioners under Ss. 239 of Cr.P.C.

(3.) The prosecution story, in short is that marriage of the informant was solemnized with the son of petitioners on 29/11/2021 but soon after their marriage, her husband and in-laws started demanding rupees twenty lacs and for non-fulfillment of the demand, they subjected her to cruelty both both mental and physical. On 7/5/2022, the informant was forcibly evicted from matrimonial house. On 23/12/2022, the informant gave birth to a male child, for which the information was given to these petitioners and her husband but they never came to take them to their matrimonial house. Aggrieved by the said act, the informant has filed the FIR on 3/2/2023 against the accused persons including the petitioners.