GANESH PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 22.03.2014 passed by the learned Sub Divisional Judicial Magistrate, Begusarai, in Complaint Case No. 1465 of 2013 by which the learned Magistrate after holding enquiry has found prima facie case against the petitioners for the offences under Sections 498A, 323, 379/34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.

(2.) The complainant has alleged in the complaint petition that her marriage was solemnized with Ganesh Prasad Sinha (petitioner No.1) on 11.05.2003. At the time of marriage, sufficient dowry was given by her father as mentioned in the complaint petition to the family of the petitioners. After marriage, the complainant went to her Sasural where she stayed for a period of nine days peacefully and came back to her Maikey. After two months, her husband (petitioner No.1) came and brought her to matrimonial home after performing Bidaigiri. On 11.04.2004 from their wedlock, the complainant was blessed with a male child in her Maikey. She informed about the birth of child to her sasural, but none has turned up. The petitioner No. 1 started pressuring to bring Rs.1,00,000/- from her parents to run his business, otherwise, she would be ousted from the matrimonial home along with the child.

(3.) Heard learned counsel for the petitioners and learned counsel for the State.