MANOJ CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is an application for quashing the order dated 31.7.2004 passed by the SDJM, Muzaffarpur(West)on Complaint Case No. 11/96, Tr.No. 754/2005.

(3.) CONTENTION has been advanced on behalf of the petitioners that he aforesaid order is illegal and without application of any mind in true sense of the directions given by this Court in the aforesaid Cr.Misc. case. It has also been submitted that no offence under Sections 304B, 498A and 201 of Indian Penal Code as also Sections 3 and 4 of the Dowry Prohibition Act have been disclosed.