ABHA DEVI @ AABHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners has filed supplementary affidavit, which is taken on record.

(2.) Heard learned counsel for the Petitioners, State and the Informant.

(3.) Petitioners, who are the father, mother and the son, are apprehending their arrest in connection with a case registered for the offence u/s. 420 of the Indian Penal Code and Ss. 3/4 of the Dowry Prohibition Act. Allegation against them is that having accepted the amount of Rs. Two lacs and odd from the informant for purchasing house and Rs. Six lacs and odd as marriage expenses, they have resiled from their promise to marry petitioner no. 3 with the daughter of the informant making out offence u/s. 420 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act.