RAJJAN CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have challenged the order of cognizance dated 25.02.2014 passed by the learned S.D.J.M., Biharsharif, Nalanda in Complaint Case No.573(C) of 2013 whereby cognizance has been taken under Sections 498A, 379, 323 I.P.C. as well as under Section 3/4 of Dowry Prohibition Act.

(3.) According to complaint petition, the complainant was married with petitioner- Rajjan Chauhan in the year 2010 and soon after the marriage, there was demand of a cycle and television as well as Rs.25,000/- more. For non-fulfillment of the demand, all the inlaws were torturing the complainant in different ways including by physical assault.