AWADHESH MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioners and the opposite party no. 2.

(2.) THIS application has been filed for quashing the order dated 7.12.2005, passed by S.D.J.M., Katihar in Complaint Case No. C.A. 1884 of 2004 whereby cognizance has been taken under Sections 498A and 494 of the Indian Penal Code as well as under Sec.3/4 of the Dowry Prohibition Act against the petitioners.

(3.) COUNSEL for the petitioners has stated that the allegation in the complaint petition shows that the demand of dowry was made in the year 2002 and the complaint petition has been filed in the year 2004. as such there is delay in filing the complaint.