MD. SHAKEEL Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been filed on behalf of the petitioners for quashing the order dated 28.07.2012 passed by the learned S.D.J.M., Nawadah in Complaint Case No. 668 of 2012 by which he has taken cognizance against the petitioners for the offence punishable under Sections 498A of the Indian Penal Code.

(3.) Learned counsel for the petitioners has submitted that prior to filing of the present complaint case, a divorce case was filed by the Complainant on 102012 wherein a compromise petition was filed on 202012 and statement of the complainant was also recorded in the aforesaid divorce case, which has been annexed to this petition. Thereafter, the court below vide order dated 202012 closed Matrimonial (Divorce) Case No. 52 of 2012 on the basis of the statement made by the Complainant and on the basis of prayer made by her to drop the case.