SEHRA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned APP for the State.

(2.) As prayed for, learned counsel appearing on behalf of the petitioner is permitted to implead the husband of the opposite party no.2 (Jamil Ahmad) as opposite party no.3, in course of the day.

(3.) The petitioner has preferred the application under Sec. 528 of the BNSS, 2023 for quashing of the order taking cognizance dtd. 27/6/2023 in connection with Complaint Case No.49 of 2023, whereby cognizance has been taken by the learned Judicial Magistrate 1st Class, Court No.5, Muzaffarpur under Ss. 406 and 498A of the Indian Penal Code against the petitioner and her husband namely Jamil Ahmad.