TARA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are accused in Complaint Case No.457 of 2014 wherein cognizance has been taken for offences under Sections 498A and 406 I.P.C. as well as under Section 4 of Dowry Prohibition Act on the complaint of opposite party No.2- Sayeda Zainab, wife of Sayed Kashiful Haque.

(3.) The relations of the husband are petitioners herein. They have challenged the order of cognizance dated 02.03.2014 onthe ground that the entire general and omnibus allegation is result of malicious and vexatious prosecution arising out of dispute of compatibility between the husband and wife.