ALL IMAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application filed under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) passed by the Sub -Divisional Judicial Magistrate, Bikramganj, Rohtas in Complaint Case No. 186 of 2005 by which he has ordered to issue summons against the petitioners for standing trial under section 498 -A of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.

(2.) HEARD .

(3.) THE complainant, hence filed a complaint before the Sub -Divisional Judicial Magistrate, Bikramganj, Rohtas against her husband and in -laws, in all six persons for taking action under section 498. -A of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act. The complainant was examined on solemn affirmation. She examined three witnesses in enquiry under section 202 of the Code. The learned Sub -Divisional Judicial Magistrate after considering the complaint petition, statement of the complainant on solemn affirmation and the statements of the witnesses examined by her, found that the complainant and the witnesses have supported the allegations made in the complaint petition. He accordingly, found sufficient materials against the accused including the petitioners who are father -in -law, mother -in -law and elder brothers of the husband of the complainant for an offence under section 498. -A of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act and accordingly passed the impugned order.