SATYABARATA SEN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') with a prayer to quash the order dtd. 25/1/2017 passed by the court of learned Judicial Magistrate, 2nd Class, Munger in Complaint Case No. 1200(C) of 2016 by which the cognizance of the offences under Sec. 323 and 504 of the Indian Penal Code (in short 'IPC') has been taken.

(2.) At the outset, Mr. Manoj Kumar Singh, learned counsel appearing for the petitioners submits that after filing this petition, the petitioner No. 2 died on account of an offence committed by the O.P. No. 2 and her husband, for which Jamalpur P.S. Case No. 90/2017 was lodged under Sec. 326 and 307 read with Sec. 34 of IPC, which was later on converted under sec. 302 of IPC, so, in view of the said situation, the instant petition has become infructuous in respect of the petitioner No. 2, so, her name may be deleted from this petition.

(3.) Considering the aforesaid submission, let the name of the petitioner No. 2 be deleted from this petition.