NARESH TANTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing the order dated 21.5.2001 passed by the Sub -divisional Judicial Magistrate, Jamui in Complaint Case No. 138 -C of 2001 by which he has taken cognizance under Sections 498 -A, 494, 379 and 504/34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act against the petitioners.

(2.) HEARD both sides.

(3.) IT appears from the impugned order that the complainant was examined on solemn affirmation and she examined four witnesses in support of her case. The learned Sub -divisional Judicial Magistrate after perusing the complaint petition and the statement of the complainant on solemn affirmation and the statements of the witnesses found a prima facie case against the petitioners under Sections 494, 498 -A, 379 and 504/34 and Sec. 3/4 of the Dowry Prohibition Act and passed the impugned order.