SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the State. None appears on behalf of the opposite party No. 2 despite service of notice.

(2.) This application has been filed for quashing the order dated 17-3-2003 as also the entire proceedings in Complaint Case No. 307 of 2003 under Ss. 498-A, 323, 379 of the Penal Code read with Ss. 3/4 of the Dowry Prohibition Act passed by the SDJM East Muzaffarpur.

(3.) The petitioners are stated to be the married sister of the husband of the complainant and her husband. They have been implicated as accused 7 and 6 respectively in the complaint.