Patna High Court - Orders
Sanjay Thakur @ Shiv Chandra Thakur & ... vs State Of Bihar & Anr on 15 April, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39874 of 2012
======================================================
1.Sanjay Thakur @ Shiv Chandra Thakur
2.Bablu Thakur @ Rajendra Thakur
Both son of Ratnesh Thakur
3.Indu Devi wife of Bablu Thakur
4.Most. Indu Devi wife of Late Ratnesh Thakur
All residents of village-Dhandhua, P.S.-Jahdaha, District- Vaishali
.... .... Petitioner/s
Versus
1.State of Bihar
2.Madhuri Devi wife of Late Vinay Jha, resident of village-Murora, P.S.-
Biharsharif, District- Nalanda .... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Anil Kumar, Advocate
For the Opposite Party/s : Mr. Rajesh Kumar, A.P.P.
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
3 15-04-2015Heard learned counsel for the petitioners and learned counsel for the State.
By filing this application under section 482 of the Code of Criminal Procedure, the petitioners seek quashing of the FIR in Jandaha P.S. Case No.142 of 2012 registered under sections 341, 323 and 304B read with 34 of the Indian Penal Code as well as sections 3 and 4 of the Dowry Prohibition Act.
The allegations made in the FIR do constitute a cognizable offence.
In that view of the matter, I find no merit in this application. Accordingly, the application is dismissed.
(Ashwani Kumar Singh, J) Md.S./-
U T