JAIBIR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.Ps. for the State.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') against the order dated 08.06.2009, passed in C.R. Case No. 1423 of 2008, by the Sub Divisional Judicial Magistrate, Madhubani, by which cognizance has been taken against them under Sections 498A and 323 of the Indian Penal Code.

(3.) The complainant is the wife of petitioner no. 5 in Cr. Misc. No. 33350 of 2011 and the other petitioners are his close relatives. The allegation is of demand of dowry, torture and assault and also taking of signature on blank paper at gun point. On