MIR MANJAR HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The order under challenge is dated 28th February, 2005 passed by learned Chief Judicial Magistrate, Bhagalpur, in G.R. No. 3066/04 (Nath Nagar P.S. Case no. 309/04) whereby and whereunder, the petitioner has been asked to face trial on the basis of prima facie case being made out against him, for offence punishable under Sections 498A, 120B, 323, 307, 308 I.P.C. and 3/4 of Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioner, learned counsel for the opposite party and learned A.P.P. for the State.

(3.) The opposite party no. 2 Bibi Arjoo had earlier filed complaint case before the Chief Judicial Magistrate, Bhagalpur, bearing no. 1597/2004, copy of which was shown to the concerned Police Station, Nath Nagar for institution of the F.I.R. and thereby investigation as provided under Section 156(3) Cr.P.C.