RAJIV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed to quash the order of cognizance dated 17.8.2005 passed by C.J.M., Patna in Gardanibagh P.S. Case No. 846 of 2004 thereby and thereunder cognizance under Sec. 498A alongwith other Sections of the I.P.C. have been taken against the petitioner who is husband of the victim lady.

(2.) Heard the learned counsel for the petitioner. No one appears on behalf of the opposite party no. 2 inspite of repeated calls.

(3.) It is submitted on behalf of the petitioner that earlier to the present case, the petitioner had filed a matrimonial case before the court of District Judge, Buxar in the year 2003 bearing Matrimonial Case No. 59 of 2003. Thereafter, fardbeyan was lodged by the opposite party no. 2 against this petitioner and others. However, the matrimonial case was disposed of in Special Lok Adalat and later on, the same was also accepted by the court of District Judge, Buxar vide order dated 16.4.2005. In support of it, Annexure-6 has been filed. It is further submitted that in terms of the compromise arrived at in Special Lok Adalat opposite party no. 2 filed compromise petition before the court below which is Annexure-10.