LAXMI RANI KAPOOR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is the sordid and pathetic saga of a hapless divorcee wife, who notwithstanding having secured a decree of divorce from the Family Court, Patna in the year 2000, is being sought to be persecuted with ruthless ferocity by means of dragging her into a whirlpool of criminal litigation by her impudent Ex -husband.

(2.) CR . Misc. No. 42530 of 2006 is for quashing of the order dated 21.5.2005 passed by the learned Chief Judcicial Magistrate, Patna in complaint Case No. 1063(C)/2005, whereunder cognizance has been taken against the petitioners under Sections 323, 341,504, 506, 379/34 IPC.

(3.) SINCE the parties in both the cases are common and the impugned orders, the quashing whereof are prayed for, arises out of complaint cases lodged by the Ex -husband both the cases have been taken up together and having been heard together is being disposed of by the common judgment.