RAJ KUMAR Vs. PARVATI DEVI

JUDGEMENT

(1.) Today in W.P.(Cr.) No.47 of 2013, the criminal proceedings initiated after lodging of FIR by the respondentwife being Hathauri P.S. Case No. 27/2007, dated 2.7.2007 for the alleged offence punishable under Sections 498-A, 323, 379, 34 of the Indian Penal Code read with Sections 3 and 4 of Dowry Prohibition Act, pending in the Court of Additional Chief Judicial Magistrate, Rosera in the district of Samastipur (Bihar) has been quashed by a separate order.

(2.) Learned counsel for the appellant handed over a demand draft of Rs. 4 lacs to learned counsel for the respondent-wife which has been accepted on behalf of respondent-wife and her daughter by the learned counsel for the respondent-wife. Learned counsel for respondent-wife may submit duly signed receipt obtained from the respondent-wife of said draft and may also submit a report within a period of four weeks.