JITENDRA KUMAR BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) None appears for the applicants. Heard learned counsel for the opposite parties.

(2.) This application under Sec. 482 of the Code of Criminal Procedure has been filed by the applicants challenging an order passed by the Sessions Judge, Jamui in Criminal Revision No.18 of 2015 whereby an order passed by the Judicial Magistrate 1st Class, Jamui, dismissing the complaint filed by the opposite party Most. Rambati Devi in complaint Case No.712 (C ) of 2014 has been quashed and the complaint directed to be registered.

(3.) Opposite party No.2 Most. Ramwati Devi filed the complaint in question and the Judicial Magistrate 1 st Class, Jamui by a detailed order passed on 3/2/2015 after causing an enquiry with regard to the issue in question dismissed the complaint by recording his findings which read as under:-