MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioners seek quashing the order dated 22.3.2007 passed by the learned Chief Judicial Magistrate, Patna, in Jakkanpur P.S. Case No. 141 of 2000 by which he has taken cognizance under Sec. 498(A) of the Indian Penal Code and Sections 3/4 of Dowry Prohibition Act.

(2.) As per written report the informant was married with petitioner No. 1, Mukesh Kumar, on 29.4.1992 according to Hindu rites and customs. She went to her matrimonial home. Petitioner No. 1 (husband) and other accused persons started making demand of motorcycle, ornaments and cash Rs. 20,000.00 which her parents was not able to fulfil. The husband of informant i.e. petitioner No. 1 is posted in BSNL on the post of clerk. He has illicit relationship with one Raj Kumari Ajad. He lives with that lady at Sheikhpura, Patna, but some times he comes to the informant and gives very little amount to the informant for her expenditure. The husband came to the informant on 4.10.2010 and 17.10.2010 and gave threat to kill the informant and her parents in inebriated condition.

(3.) Heard both sides.