OM PRAKASH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners and learned counsel for the opposite party No. 2 were heard on 03.08.2017. No one appeared for the State.

(2.) At the time of hearing of this application, learned counsel for the petitioners informed this Court that the Accused No. 1-petitioner No. 1 died during the pendency of the present application and, therefore, the learned counsel has pressed this application only in respect to the petitioner No. 2.

(3.) The petitioner No. 2 is praying for quashing of the order dated 09.05.2013 passed by learned Sub-Divisional Judicial Magistrate (in short 'S.D.J.M.'), Jhanjharpur in complaint case bearing C.R.No. 825 of 2012 by which the learned Magistrate has taken cognizance of the offences under Section 498(A), 380 and 494 of the Indian Penal Code and issued summon to the petitioners for appearance.