BINOD LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties in both the applications.

(2.) Petitioners are husband and other relations of opposite party No.2. In both the applications under Section 482 Cr.P.C., the petitioners have sought for quashment of order dated 17.12.2014 passed by the learned S.D.J.M., Madhepura in Complaint Case No.56 of 2014 whereby the petitioners have been asked to face trial for offences under Section 498A I.P.C. only.

(3.) According to complaint petition, opposite party No.2 was married with petitioner-Mukesh Kumar on 29.06.2012 in a Shiv Tample. The parents of the complainant had gifted to the petitioners as per their capacity but the family members were not happy with the gift and they were demanding dowry. The demand was of Rs.Ten Lacs for constructing a house. The parents of opposite party No.2 paid Rs.Five Lacs for that purpose and Rs. Five Lacs was utilized for construction of a house at Murliganj Satsang Vihar but the accused person were still demanding the ramaining Rs.Five Lacs and for non-payment of further Rs. Five Lacs, there is allegation of abuse and assault.