SHASHIDAR @ SHASHIDHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Madanjit Kumar, learned counsel for the petitioner, Mr. Jagdish Prasad, learned counsel for the Opposite Party No. 2 and Mr. Jharkhandi Upadhayay appearing for the State.

(2.) THE petitioner has challenged the order dated 1st of February, 2006 passed by the learned Sub -Divisional Judicial Magistrate, Jehanabad whereby cognizance has been taken under Sections 498(A) 406, 323, 504 read with Section 34 of the Indian Penal Code.

(3.) AFTER lodging of the case and during the period of investigation, occasion arose when the parties reconciled their differences. In any view of the matter, the investigation process was concluded and charge sheet was submitted, whereafter, cognizance was taken.