KUMARI PRIYA GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners are relations of the husband, in the sense that petitioner no. 1 and 2 are sisters of the husband and petitioner no. 3 and 4 are parents of the husband of opposite party no. 2. The allegation is general and omnibus of demand of dowry and torture for the same. Husband is also an accused in the case but he is not a petitioner herein, rather it has been informed that application for quashing of cognizance order filed by the husband, vide Cr. Misc. No. 18367 of 2014, has already been dismissed, on 10.12.2014, by a Bench of this Court.

(3.) The petitioners have sought for quashment of cognizance order dated 07.08.2013 passed in Complaint Case No. 417(C) of 2013 whereby cognizance has been taken for offences under Section 498A of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.