ZOHRA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Anis Akhtar, learned counsel for the petitioner, Sri Shyam Kumar Singh, learned Additional Public Prosecutor, who appears on behalf of Opposite Party No. 1/ State and Sri Avinash Kumar, learned counsel who has appeared on behalf of Opposite Party No. 2/Complainant.

(2.) Two petitioners, while invoking inherent jurisdiction of this court under Section 482 of the Code of Criminal Procedure, have prayed for quashing of an order which was passed long back on 24.03.2004 under Sections 498A/34 of the Indian Penal Code in Complaint Case No. 1025C of 2003 by the learned Judicial Magistrate, Biharsharif.

(3.) Learned counsel for the petitioner has confined his argument only to the extent of challenging the order of cognizance on the ground of territorial jurisdiction.