BISHNU ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the counsel appearing on behalf of opposite party no. 2.

(2.) THIS application has been filed against the order dated 29.7.2004, passed by the Judicial Magistrate, 1st Class, Katihar taking cognizance for offences under Sections 498A and 120(B) of the Indian Penal Code.