ANITA DEVI WIFE OF RAVINDRA YADAV RESIDENT OF VILLAGE - UDA KISHUNGANJ, P S UDA KISHUNGANJ Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application has been filed for quashing the impugned order dated 05-10-2010 passed by the learned Chief Judicial Magistrate, Purnea in Jalalgarh P.S. Case No. 37 of 2010 by which, the learned Magistrate took cognizance against the petitioner for the offence under Sections-498(A), 323, 307/34 of the Indian Penal Code and ¾ of Dowry Prohibition Act.

(3.) It has been submitted that the petitioner is sister of father of the husband of the informant. There is general and omnibus allegation against this petitioner. Counsel for the Patna High Court Cr.Misc. No.43874 of 2011 dt.21-11-2017 petitioner has submitted that earlier the other relations of husband of the informant have moved this court by filing Cr. Misc. No. 50469 of 2012 and the proceeding against all those petitioners were quashed. Counsel for the petitioner has submitted that trial against husband of the informant is going on.