SARYULAL SHASTRI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This application under Section 482 Cr.P.C. is for quashment of order dated 12.08.2014 passed in Complaint Case No.940 of 2012 whereby the learned Judicial Magistrate, 1st Class, Jehanabad, has taken cognizance against the petitioners and others for offence under Section 498A of the Indian Penal Code.

(3.) The challenge is on the ground that cognizance has been taken in a mechanical manner without considering the fact that the complainant has not alleged anything against the petitioners who are relations of the husband.