RITESH KUMAR SON OF LATE RAMESHWAR PRASAD SINGH Vs. STATE OF BIHAR AND SMT.RASHMI KUMAR D/O SRI ANIL KUMAR

JUDGEMENT

(1.) BOTH these applications have been taken up together as they arise out of the same order passed in Barauni (Chakaiya) P.S. Case No. 281 of 2004 and having been heard together are being disposed of by this common order.

(2.) Cr. Misc. No. 42212 of 2006 has been preferred by Ritesh Kumar, the husband of the informant, Rashmi Kumari and Cr. Misc. No. 55242 of 2006 has been preferred by Shambhu Nath Sharma and Suchitra Devi @ Suchitra Sharma, the elder brother and bhabhi (sister -in -law) of Ritesh Kumar.

(3.) WHEREAS the petitioner of Cr. Misc. No. 42212 of 2006 has prayed for the quashing of order dated 4.3.2006 passed therein by the learned Chief Judicial Magistrate, Begusarai, whereby he has taken cognizance under Sections 341, 323, 498A IPC and 3/4 Dowry Prohibition Act. The petitioners of Cr. Misc. No. 55242 of 2006 have prayed for the quashing of the entire criminal proceeding arising from the said police case including the order dated 4.3.2006 passed by the learned Chief Judicial Magistrate, Begusarai.