MAHAVIR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

(2.) By the present application preferred under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of the order dated 27.04.2007 passed by the learned SubDivisional Judicial Magistrate, Nawadah in Complaint Case No. 894 of 2006 whereby the learned Sub-Divisional Judicial Magistrate has summoned the petitioner to face trial for the offences under Sections 498-A and 504 read with 34 of the Indian Penal Code (for short IPC ).

(3.) According to the allegations made in the complaint by the complainant, she was married to the petitioner on 03.12.2003 as per Hindu rites, ceremonies and customs at Nawadah. At the time of marriage, her father and brother had spent substantial amount of money and had given cash, ornaments, utensils and cloths as gift.