(1.) Heard learned counsel for the petitioners and the State.
(2.) Petitioners, by means of this application under section 482 of the Code of Criminal Procedure, have invoked the inherent jurisdiction of this Court with prayer to quash the order dated 008.2012 passed by the learned Judicial Magistrate, 1st Class, Katihar in C.A. Case No. 32 of 2012, whereby cognizance has been taken against the petitioners for the offence under section 498A of the Indian Penal Code and issued process against them.
(3.) Submission of learned counsel for the petitioners is that petitioners, who are father-in-law, mother-in-law and husband of the complainant respectively, have falsely been implicated in the present case. As a matter of fact, no offence against the petitioners is disclosed and the present prosecution has been instituted with mala fide intention for the purposes of harassment. The alleged marriage was solemnized on 22.11.2009. After one month of the marriage, the complainant left her Sasural. When petitioner no.3/husband was going to his Sasural for Bidagiri of the complainant, he met with an accident and sustained severe head injury. He became senseless and was admitted in K.M.C.H., Katihar, fromwhere he was referred to Sadar Hospital, Purnea and thereafter, to Paramount Hospital, Siliguri.