MD.EKHLAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application 'under Section 482 Cr.P.C. has been filed to quash the order of cognizance dated 28.10.2005 passed by S.D.J.M., Purnea in Complaint Case No. 590 of 2005 thereby and thereunder the court below has taken cognizance under Section 498A I.P.C. as well as under Section 4 of the Dowry Prohibition Act against this petitioner.

(2.) HEARD the learned counsel for the petitioners. No one appears on behalf of the opposite party no. 2 in spite of service of notice.

(3.) CONSIDERED the submission of the learned counsel for the petitioners. Perused the complaint petition of this case as well as the complaint petition of Complaint Case No. 339 of 2000. It is quite clear from the documents filed that on 4.3.2002 opposite party was wife of Md. Kalam and, therefore, the question of marriage with petitioner on.1, Md. Ekhlaque does not arise. This case is apparently false and baseless and is filed with oblique motive.