PUSHPA KUMARI @ PUSHPA 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 12.08.2014 passed by the learned Judicial Magistrate, 1st Class, Patna, in G.R. No. 3640 of 2014 arising out of Patliputra P.S. Case No. 224 of 2014 by which the learned Magistrate took cognizance against the petitioners and other accused person for the offences under Sections 323 and 504 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners, learned counsel for the informant and learned counsel for the State.

(3.) It has been submitted on behalf of the petitioners that it is a matter of family dispute between the parties. Petitioner No. 2 is own brother of informant. Petitioner No. 1 is wife of petitioner No. 2. Petitioner Nos. 3, 4 and 5 are brothers of petitioner No. 1 and brother-in-law of petitioner No. 2. They all reside five kilometer away from the place of occurrence. Counsel for the petitioners has pointed out Annexure-4 which is First Information Report lodged by Mridula Devi alleging against the informant and his wife of assaulting her and her other family members.