MD.IQBAL NASIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is husband of Opposite Party No.2 and is accused for offence under Section 498A and other ancillary offences of the Penal Code as well as offence under Section ? of the Dowry Prohibition Act in connection with Hayaghat P.S. Case No.4 of 2014 brought by Opposite Party No.2.

(3.) The petitioner has challenged the order of cognizance dated 02.12.2014 passed by Judicial Magistrate, 1st Class, Darbhanga, in the aforesaid case on the basis of the police report.