LAWS(PAT)-2019-3-72

VISHNU KANT PANDIT Vs. STATE OF BIHAR

Decided On March 12, 2019
Vishnu Kant Pandit Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The opposite party no. 2, who was the wife of the petitioner, had filed the complaint case alleging demand of dowry, torture and also assault.