ASHOK KUMAR CHAURASIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The order under challenge is dated 19.11.2005/21.11.2005 passed by the SDJM, Danapur, in Complaint case No. 874 (C)/2004 whereby and whereunder on the basis of the complaint filed by Sarita Kumari Chourasia, cognizance Order has been passed against the petitioners and others for offences punishable under Sections 498A, 406 of Indian Penal Code and Section 4 of the Dowry Prohibition Act and thereby they have been asked to face trial.

(2.) Petitioners have also filed supplementary affidavit O.P. No. 2 Sarita Kumari Chourasia is not represented by her lawyer, although, the name of her counsel appears in the daily cause list.

(3.) Petitioners Ashok Kumar Chourasia and Ajay Kumar Chourasia, sons of late Satya Narayan Pd. Chourasia, are said to be uncles of Shashi Nath Chourasia, who is husband of Sarita Kumari Chourasia. It has been stated that they are separated from the branch of Shashi Nath Chourasia since long and having nothing to do with the day to day affairs of the family of Shahsi Nath Chourasia.