TIRATH NATH VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing of the order dated 17.01.2006 passed in Complaint Case No. 1550 (C) of 2005 by which the Sub Divisional Judicial Magistrate, Ara has taken cognizance for the offences under Section 498A of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.

(2.) Notices were issued to the complainant in this case. However, nobody has appeared in Court on behalf of the complainant, although vakalatnama has been filed in this case.

(3.) The allegations in the complaint petition are that the Petitioners started demanding money and on the ground that the father of Opposite Party No. 2 (complainant) is in good job and could afford to give money to her husband. It is also alleged that the complainant was ill-treated, as a result of which she was admitted in the hospital for 3-4 days. The complainant also alleges that her husband died and her in-laws in order to get rid of her, have placed the entire blame of the death of her husband on the shoulders of the complainant.