RAJEEV KUMAR RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners seek quashing of the order dated 14.07.2015 passed by the learned Sub-Divisional Judicial Magistrate, Purnea in connection with Complaint Case No. 2679 of 2014 whereby cognizance has been taken under Sections 498(A), 323, 494 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.

(2.) After some arguments, learned advocate for the petitioners seeks permission to withdraw this petition with respect to petitioner Nos. 1, 2, 3, 5 viz. Rajeev Kumar Ranjan, Muni Lal Mandal, Parwati Devi and Kanchan Devi @ Kanchan Kumari and presses the petition with respect to petitioner Nos. 4, 6, 7, 8 and 9 viz. Srawan Kumar Mandal, Sarita Devi, Umesh Mandal @ Umesh Prasad Mandal, Gyatri Devi and Puja Kumari.

(3.) The petition with respect to petitioner Nos. 1, 2, 3, 5 viz. Rajeev Kumar Ranjan, Muni Lal Mandal, Parwati Devi and Kanchan Devi @ Kanchan Kumari is dismissed as withdrawn with the liberty to such petitioners to approach the Court below at the appropriate stage of discharge. Should such a petition be filed by the aforesaid petitioners before the Court below for discharge, the same shall be disposed off in accordance with law without being prejudiced by the fact that the present petition with respect to them has not been entertained.