SHAILENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THIS application under Sec. 482, Cr.P.C. has been filed to quash the order of cognizance dated 5.8.2004 passed by S.D.J.M., Masurhi, Patna in Complaint Case No. 65 -C of 2004 thereby and thereunder cognizance under Sections 406, 420 and 120B of IPC along with Sec. 4 of the Dowry Prohibition Act has been taken against the petitioners.

(3.) IT appears from the allegation levelled in the complaint petition that in course of marriage negotiation some cash and other articles were paid by the opposite -party No. 2 to the petitioner No. 2. The purpose of filing of the complaint petition appears to be for return of the expenditure incurred in course of the negotiation of the marriage.