SWARAN LATA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Despite opposite party no. 2 having entered appearance through learned counsel and name of learned counsel also printed in the cause list, nobody appeared on his behalf when the matter was taken up and heard.

(3.) The petitioners have moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief: "That this application is being filed for quashing the order dtd. 16/7/2014 passed by learned Sri D. N. Bhardwaj, Judicial Magistrate Ist Class, Munger, C.C. No. 372C/2014 by which the learned judicial magistrate has taken cognizance u/s 323, 341, 379 and sec. 504/34 of I.P.C. against the petitioner's and other."