MANORMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is informant of Delha P.S.Case No.44 of 2010 registered under Sections 498A and 379/34 I.P.C. against opposite party Nos. 2 to 4.

(3.) After investigation, the police submitted chargesheet for offences under Sections 323 and 504 I.P.C. Accordingly, the learned Magistrate took cognizance on 04.03.2011 for offences under Sections 323 and 504 I.P.C.