PRADEEP KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned APP for the State.

(2.) In the present case, the petitioners are challenging the cognizance order dtd. 4/3/2017 passed by learned Additional Chief Judicial Magistrate-III, Patna City, Patna whereby cognizance has been taken against the petitioners for the alleged offence under Sec. 498 (A) of the Indian Penal Code in connection with Complaint Case No. 836 of 2016.

(3.) It has been submitted by the learned counsel for the petitioners that trial has proceeded in the case and evidence on behalf of the prosecution is being recorded. Despite this fact, the petitioners want to assail the cognizance order as it is based on non-appreciation of the material facts of the case specially against the petitioner nos. 2 to 4.