AJAY MALLIK @ GUDDU MALLIK 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 01.02.2011 passed by the Chief Judicial Magistrate, Bettiah, West Champaran, in Bettiah Town P.S. Case No.37 of 2009 by which the learned Magistrate has taken cognizance against the Petitioners for the offence under Section(s) 498-A, 494, 323, 504 Indian Penal Code.

(2.) Counsel for the Petitioner submits that another complaint vide Complaint Case No.2169-C of 2009 has been filed by the Informant and in that case Petitioner was summoned to face trial for the offence under Section(s) 498-A Indian Penal Code and Section ' of the Dowry Prohibition Act.

(3.) The instant case has been filed on 15.02.2009, whereas, the Complaint Case was filed on 14.09.2009 for the occurrence of 20.02009.