ASFAR TOWHEED Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application under Section 482 of the Code of Criminal Procedure for quashing the order dated 30.11.2004 passed by the Sub -divisional Judicial Magistrate, Patna in complaint case No. 2523(0/2004 by which he has ordered to issue summons against the petitioner and others for facing trial under Sections 498 -A, 406 of the Indian Penal Code and 3/4 of the Dowry Prohibition Act.

(2.) HEARD both the parties.

(3.) IT is further alleged that after going to America the petitioner despite his promise tried to establish her relationship with the above girl and on protest assaulted and demorlised her. He developed the habit of taking wine and wasting time in club and on objection she was subjected to cruelty. As a result of multi dimentional tension she suffered miscarriage on 13.5.2003. She was also not allowed to meet any of her relatives residing in USA.