RAJESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the petitioners and the A.P.P. appearing on behalf of the State. Nobody appears on behalf of the Opposite Party No. 2 to oppose this quashing application.

(2.) THE petitioners have filed this application for quashing of the order dated 04.07.2003 passed by the Judicial Magistrate, 1st Class, Patna in Complaint Case No. 1094 (C) of 2001, refusing to discharge the petitioners for the offences allegedly committed under Section 498A of the Indian Penal Code.

(3.) IN the circumstances, the order dated 04.07.2003 passed by the Judicial Magistrate, 1st Class, Patna in Complaint Case No. 1094 (C) of 21001 is quashed.