SIKANDAR ALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel Mr. Rakesh Kumar Sinha is present on behalf of the appellants and learned APP appearing for the State Mr. Bishambhar Shastri is present on behalf of the State. Today also nobody appears on behalf of the O.P. No.2.

(2.) Heard the parties.

(3.) Learned counsel appearing on behalf of the petitioner submitted that this Cr.M.P. has been filed to quash the order dtd. 6/9/2012 passed by the learned Civil Judge (Sr. Div.) No. 1 cum Additional Chief Judicial Magistrate, Koderma, in Complaint Case No. 522/2012 by which, the cognizance for the offences under Ss. 498-A, 379 and 504 of IPC and under Sec. 4 of the Dowry Prohibition Act has been taken against all the accused persons/ petitioners and further prayer to set-aside the entire criminal proceeding arising out of the aforesaid complaint case No. 522 of 2012.