ZAHUR Vs. STATE

JUDGEMENT

(1.) The petitioners are sought to be prosecuted for the offences punishable under Ss. 498A, 504, 506, 307, 114 read with Sec. 149 of IPC alleging that, the defacto complainant is the legally wedded wife of the accused No.1. The accused Nos.2 and 3 are the parents-in-law. The accused Nos.4 to 8 are the relatives of the husband of the accused No.1. The accused subjected the defacto complainant to cruelty both mentally and physically and also assaulted her. The cognizance of the aforesaid offences taken by the learned Magistrate is impugned in this petition.

(2.) Though the respondent No.2 has been served with notice, she has not chosen to appear in person or through her counsel.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent No.1 - State.