SANKET SINGHANIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Notices have personally been received by opposite party No.2, Shilpi Sultania @ Shilpi Singhania in Criminal Miscellaneous No.47835 of 2016, who is complainant of the case. However, no one appears on behalf of opposite party No.2.

(2.) The petitioners are accused in connection with Complaint Case No.871 of 2015, brought by opposite party No.2.

(3.) The petitioners have challenged the order of cognizance dated 18.03.2016, whereby the learned court below has taken cognizance under Section 498 (A) of the Penal Code and Section 4 of the Dowry Prohibition Act against the petitioners.