MANJU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The present application has been filed for quashing the order dtd. 3/1/2025 passed by learned Judicial Magistrate First Class, Begusarai in Complaint Case No.1535 of 2024 whereby and whereunder the learned Judicial Magistrate First Class, Begusarai took cognizance and issued process for facing trial against the petitioners and others for the offences under Sec. 85, 115(2), 118(1), 191(2) of the Bharatiya Nyaya Sanhita, 2023.

(3.) The prosecution case, in brief, is that the complainant solemnized marriage with the co-accused, Sumit Kumar, in accordance with Hindu rites and rituals at the Kali Temple, Begusarai. It is alleged that despite being fully aware that the complainant was a divorced woman belonging to a different caste and having a minor son from her previous marriage, the co-accused Sumit Kumar voluntarily entered into the said matrimonial alliance. After the marriage, the complainant was kept in a rented accommodation. Subsequently, it is alleged that the co-accused Sumit Kumar, along with the other accused persons, subjected the complainant to cruelty, including caste-based abuse and physical assault. It is further alleged that petitioner no. 2 made an attempt to press the complainant's neck with an intention to cause her harm.