BRAHMDEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and counsel for the opposite parties.

(2.) Petitioner is informant of Muraliganj Police Station Case No.38 of 2014, registered under Sections 323 , 304 , 306 , 304 (B), 498 (A)/34 of the Indian Penal Code and Section 3 / 4 of the Dowry Prohibition Act.

(3.) Opposite Party Nos.2 to 6 are named accused along with co-accused, Santosh Kumar, who was husband of the victim.