KASHI NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned APP appearing on behalf of the State.

(2.) The petitioners have preferred this application to quash the entire proceedings pending in connection with Madhubani Mahila P.S. Case No. 13 of 2014 dtd. 10/2/2014, GR No. 391/2014, TR No. 4045/2015, registered for the offences under Ss. 498-A, 341, 323, 504 and 34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act in the court of the learned Sub-Divisional Judicial Magistrate, Madhubani.

(3.) The facts giving rise to the present application is to the effect that the O.P. No. 2 filed a case before Madhubani Mahila Police Station alleging that she was married to petitioner no. 3, Durga Nand Jha on 17/6/2010. It has been alleged that initially the informant was kept well by her in-laws and her husband thereafter her in-laws and her husband started torturing her for non-fulfillment of dowry. It has further been alleged that petitioner no. 3, her husband left her at her village and since then she has been residing with her mother.