MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed challenging the order dtd. 16/7/2018 passed by the learned Additional Chief Judicial Magistrate, Patna, whereby the learned Magistrate has taken cognizance against the petitioner for the offence under sec. 498-A of the Indian Penal Code and under sec. 3 and 4 of the Dowry Prohibition Act in connection with Shri Krishnapuri P.S. Case No.60 of 2018.

(2.) The petitioner is the husband of opposite party no.2 and, at the relevant time, he was working at Ordnance Factory, Katni, Madhya Pradesh, as Charge Man.

(3.) The present F.I.R. was instituted on the basis of a typed complaint lodged by the informant-opposite party no.2 i.e. the wife of the petitioner inter alia alleging that her marriage was solemnized with the petitioner according to Hindu rites and rituals on 10/7/2016 and at the time of marriage, the parents of the informant gave Rs.10,00,000.00, Swift Car, gold ornaments and other household articles to the family members of her husband, but she was subjected to cruelty by the petitioner and his family members for demand of dowry. It is also alleged that on 28/4/2017, the informant gave birth to a male child. It is next stated that the informant was doing B.D.S. from Patna and her husband was working in the Ordnance Factory, Government of India at Katni, Madhya Pradesh.