SATYENDRA KUMAR @ SATYENDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 01.05.2015 passed by the Sub-Divisional Judicial Magistrate, Hilsa, in Complaint Case No.667-C of 2014 (Tr. No.726 of 2015) by which the learned Magistrate after holding enquiry has found prima facie case against the petitioners and co-accused, Manoj Kumar, for the offence under Section(s) 498-A Indian Penal Code.

(2.) Counsel for the petitioners has submitted that petitioners are father-in-law and mother-in-law of the Complainant.

(3.) Notice was issued to the Opposite Party No.2, who has appeared through Vakalatnama, but none has appeared at the time of hearing of this application.