GAYATRI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER Nos. 1 and 2 were sister -in -law of opposite party No. 2. Petitioner Nos. 3 and 4 were mother -in -law and father -in - law respectively of opposite party No. 2.

(2.) ALL the four Petitioners have prayed for quashing of an order dated 12.1.2000 passed by Chief Judicial Magistrate, Bettiah in Complaint Case No. 1736(C) of 1999. By the said order, learned Magistrate has taken cognizance of offence under Section 498A of the Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act.

(3.) I have perused the order dated 3.9.2010 passed in Cr. Misc. No. 25340 of 2001, whereby order of cognizance in respect of husband of opposite party No. 2 and two brothers of husband of opposite partyno.2 was set aside.