BABY NAZ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Mohan, learned counsel for the petitioners, learned APP for the State and Mr. Sanjan Kumar Sharan, learned counsel appearing on behalf of opposite party no.2.

(2.) The instant application has been filed for quashing of order dtd. 6/2/2006 passed by the learned S.D.J.M, West Champaran at Bettiah, whereby and whereunder the learned Magistrate took cognizance against the petitioners in connection with Complaint Case No.712(C) of 2005 (S.Tr. No. 423 of 2018) under Sec. 498A of IPC and also issued summons thereunder.

(3.) The short facts of the case, leading to the impugned order taking cognizance is, based on the complaint filed by the opposite party no.2 (complainant) leading to the institution of the Complaint Case No.712(C) of 2005, relates to demand of dowry and cruelty meted out to the opposite party no.2 at the hands of the accused persons including the present petitioners.