SHABINA KHATUN @ SHAMINA KHATUN, SHAHNAZ KHATUN, ANJUM ARA AND MD AZAM ANSARI Vs. STATE OF BIHAR AND FATIMA KHATUN

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Petitioner No. 4 has appeared in person and argued the case. He has prayed for quashing order taking cognizance dated 19.4.2003 passed by J.M. 1st Class, Patna in Complaint Case No. 395(c) of 2000 dated 26.2.2002 under Sections 498(A) and 313 of the I.P.C. and summoning them to face trial.

(3.) The complainant. Fatima Khatun stated that she was married to Md. Azam Ansari on 5.12.1999 at Phulwarisharif, Patna and a child was born out of their wedlock. After marriage all the accused persons harassed the complainant for non-fulfilment of demand of colour T.V. Fridge and motor cycle. The complainant in course of treatment went to Bhatinda. Punjab with her husband.