KAMLESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the aforesaid applications have been filed under Section 482 of the Code of Criminal Procedure, for quashing the order of cognizance dated 05.10.2013, passed by the learned Sub-Divisional Judicial Magistrate, Danapur, Patna in Complaint Case No.917 of 2013.

(3.) The complaint case was brought by opposite party No.2 against the petitioners for the offences under Sections 498A and 323 of the Indian Penal Code as well as Section 4 of the Dowry Prohibition Act.