URMILA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As both the cases arise out of order dated 18.06.2014, passed by the learned Judicial Magistrate, 1st Class, Muzaffarpur in G.R. No.733 of 2013, arising out of Maniyari P.S. Case No.68 of 2013, they are being heard together and disposed of by this common judgment.

(3.) The petitioners seeks quashing of order dated 18.06.2014, passed by the learned Judicial Magistrate, 1st Class, Muzaffarpur in G.R. No.733 of 2013, arising out of Maniyari P.S. Case No.68 of 2013 thereby taking cognizance of the offence under Sections 341 , 323 , 324 and 498A of the Indian Penal Code.