GANESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel representing the complainant-Opposite Party No. 2 and learned Additional Public Prosecutor for the State.

(2.) Cr. Misc. No. 48181/2014 has been filed by the husband (petitioner No.1), his brother (petitioner No.2), the father and mother (petitioner Nos. 3 and 4), two married sisters (petitioner Nos. 5 & 6), wife of elder brother and younger brother (petitioner Nos. 7 & 8) and the mediator (petitioner No.9), who had participated at the time of negotiation of marriage between the petitioner No. 1 and the complainant-Opposite Party No. 2.

(3.) All these petitioners are seeking quashing of the order dated 06.02.2014 passed by learned SubDivisional Judicial Magistrate, Biharsharif, Nalanda in connection with Mahila P.S. Case No. 33/2013, by which learned Magistrate took cognizance of the offence under Sections 498A, 541, 323, 504, 506/34 R/W section 3/4 of the Dowry Prohibition Act and summoned the petitioners.