JYOTSNA KHATOON Vs. SONALI KHATOON

JUDGEMENT

(1.) HEARD the learned Advocate appearing on behalf of the petitioners.

(2.) NONE appears on behalf of the complainant/opposite party when the matter is called. The learned Advocate for the petitioner is directed to file an affidavit of service before this Court with regard to notice given in terms of this Court's earlier order dated 17/5/2007, by next Tuesday i. e. 5th February, 2008.

(3.) THIS is an adjudication under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973. In the instant petition, the petitioners herein prays for quashing of the proceedings initiated upon a complaint made by the complainant/opposite party herein, being C. R. No. 57 of 2001, under sections 376/366/323/109 of the Indian Penal Code, pending before the learned judicial Magistrate, Mekhligunj, Cooch Behar.