JANAK NANDANI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The present quashing petitions have been preferred to quash the order dtd. 4/7/2007 passed in Complaint Case No. 342C of 2007, where learned SubDivisional Judicial Magistrate, Saharsa took cognizance for the offences punishable under Sec. 323 and 498A/34 of the Indian Penal Code (In short IPC), where petitioner of Cr. Misc. No. 58303 of 2015 is mother-in-law of O.P. No. 2 and petitioner of Cr. Misc. No. 57653 of 2015 is husband of O.P. No. 2. Both peitioners are dealt and disposed with this common judgment.

(3.) Opposite Party No. 2 joins the present proceedings.