AJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the State.

(2.) THE allegations against the present petitioners are that petitioner No. 3 played the role of a middle man in the marriage of the daughter of the informant. The husband of the victim is alleged to have had illicit relationship with petitioner No. 2. The allegations for demand of dowry are general and omnibus.

(3.) NORMALLY , this Court, would have considered the present and disposed it off accordingly. This Court, is however, constrained to take note of the manner in which the matter has been dealt with by the sessions Judge.