ARJUN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) On the last occasion the parties expressed their desire for conciliation. Hence, by order dated 09.05.2019 co-accused Shiv Kumar, who is husband of Opposite Party No.2 Riya Sinha was also impleaded as petitioner No.5 though he was not petitioner in this quashing matter.

(2.) On persuasion of the Court, the spouse had gone together. They are physically present in Court. Wife submits that she is happy in her in-laws house. However, the husband is not ready to keep her on the pretext that the bouncers of the wife always attempt to assault him.

(3.) This application under Section 482 Cr.P.C. is for quashment of order dated 03.10.2013 and 20.01.2014 passed by the Judicial Magistrate, 1st Class, Patna, in connection with Parsa Bazar P.S. Case No.79 of 2013, corresponding to G.R. No.2533 of 2013, whereby cognizance has been taken for the offences under Sections 498A/34 of the Indian Penal Code and Sections of the Dowry Prohibition Act against petitioner Raj Kumar Singh and co-accused Shiv Kumar, who is husband of the informant, and is not petitioner in this quashing matter though for the purpose of settlement of dispute he was added on the order of the Court as petitioner No.5. However, he does not want quashment of proceeding against him.