SAJAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 5868 of 2013

(2.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for O.P. No. 2 on an interlocutory application bearing I.A. No. 5868 of 2013 whereby prayer prayer has been made to quash the order dated 21.7.2010 under which cognizance of the offence punishable under section 498A of the Indian Penal Code has been taken against the petitioner. Mr. Dey, learned counsel appearing for the petitioner submits that earlier this application has been filed for quashing of the criminal case, but during pendency of this case, upon submission of the charge sheet, when cognizance of the offence has been taken, that order has been challenged to be bad, by way of this interlocutory application and, therefore, the prayer made in this interlocutory application be allowed to be incorporated in the main application.

(3.) I .A. No. 5868 of 2013 stands disposed of.