PRADEEP LAL PODDAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application under Section 482 Of the Code of Criminal Procedure, 1973 ( In short " the Code"), by which the petitioners have made a prayer for quashment of the order dated 09.9.2004 of Sub Divisional Judicial Magistrate, Jhanjharpur, in C.R. No. 198 of 2004 by which the learned Court below has taken cognizance of the offence under Section 498A of the Indian Penal Code.

(2.) THE instant trial arises out of a complaint filed by the complainant-wife against her husband, petitioner, and others alleging, inter alia, that she was married with petitioner in 1995 but soon after the marriage, the husband and other accused persons started making a demand of Rajdoot motorcycle from the complainant and for non-fulfilment of the demand, they tortured and assaulted the complainant and also stopped her food and ultimately, drove out from her matrimonial house.