(1.) Heard learned Counsel for the petitioner and learned Additional Public Prosecutor representing the State.
(2.) The petitioner is aggrieved by an order, dated 31.07.2014, passed by learned Sub Divisional Judicial Magistrate, Patna, in Complaint Case No. 497 (C) of 2011, whereby he has rejected a petition filed under Sec. 319 of the Code of Criminal Procedure, 1973 ("the Code", in short).
(3.) The petitioner is the wife of Opposite Party No. 2. She has filed a complaint case, disclosing offences punishable under Sec. 498A of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act, implicating Opposite Party No. 2 and other members of his family. The Court, however, by order, dated 25.05.2011, took cognizance of the offence punishable under Sec. 498A of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act and issued summonses to Opposite Party Nos. 2 and 3 only and not against other persons.