JUDGEMENT
Sanjay Priya, J. -
(1.)Heard learned counsel for the petitioner and the State.
(2.)This application has been filed for quashing the order dated 10-03-2011 passed by learned Sub Divisional Judicial Magistrate, Nawada in Complaint Case No. 1159 of 2010 by which, the learned Magistrate after holding inquiry u/S 202 Cr.P.C. has found prima facie against the petitioner for the offence under Section-498A of the IPC and ¾ of Dowry Prohibition Act.
(3.)The petitioner is Devar of the complainant. He was working in Saudi Arabia at the relevant time of occurrence. In support of his contention, Annexure-3, which is employment certificate issued from the Employer of the petitioner, has been enclosed, wherein it has been mentioned that the petitioner was employed as Auto Electrician from 14-12-2009 to 22-08-2011. The occurrence is said to have taken place on 08-06-2010 till the date of filing of the instant complaint i.e. 15- 09-2010.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.