PAWAN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State as well as learned counsel for the Opposite Party No.2.

(2.) The present application has been filed under Sec. 482 of Cr.P.C. for quashing of the order dtd. 22/9/2017 passed in Trial No. 1125 of 2018 arising from Complaint Case No. 3283 of 2015 by which the Court of learned Addl. Chief Judicial Magistrate-15, Muzaffarpur(East) has taken cognizance under Sec. 498A/34 of the Indian Penal Code.

(3.) The petitioners before this Court are the parents of Vikram Kumar (husband of the complainant).