AMRENDRA SINGH @ MUNNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioners who are nine in. number have challenged the order dated 4.12.2006 taking cognizance of the offence under Sections 323 and 498(A) of the I.P.C. and 4 of the D.P. Act and summoning them to face the trial.

(3.) The O.P. No. 2, one Anita Devi, filed a complaint before the A.C.J.M., Hilsa in the District of Nalanda, making allegation that accused petitioner tortured her for want of dowry. It has been alleged that some cause of occurrence took place in the District of Nalanda and some in Sonebhadra District in U.P.