PALLAVI Vs. STATE OF BIHAR AND ANOTHER

JUDGEMENT

(1.) Heard Mr. Kumar Kaushik, learned counsel for the petitioners, Mr. Vinod Shankar Modi, learned Additional Public Prosecutor for the State and Mr. Jay Prakash Sharma, learned counsel for the informant.

(2.) Apart from the counsel for the parties, pursuant to the order dated 18.08.2018, the petitioners, the informant and her husband are also present in the chambers.

(3.) This application under section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') has been filed by the petitioners for quashing the order dated 19.01.2018 passed by the learned Judicial Magistrate, 1st Class, Sheikhpura in Mehus P.S. Case No. 10 of 2017 whereby and where-under the petitioners have been summoned after taking cognizance of the offences punishable under Sections 323, 341, 307, 313, 406, 498A read with 34 and 120B of the Indian Penal Code (for short 'IPC') and 3 and 4 of the Dowry Prohibition Act.