MUNNA KUMAR @ KUMODH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and counsel for the State.

(2.) In the present case, the petitioners are challenging the order taking cognizance dated 27.11.2014 passed by the learned Chief Judicial Magistrate, Saharsa in Mahila P.S. Case No. 01 of 2014 for offence under Section 498A, 323, 379/34 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.

(3.) From the order-sheet, it appears that this Court had earlier issued notice upon the opposite party no.2 vide order dated 12.3.2015. As per report of the office, the notices have been served upon her but, even then, she has preferred to remain absent.