MANOJ PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On behalf of the petitioners, the learned senior counsel Mr. P.P.N. Roy assisted by Mr. Pandey A.N. Roy, the learned counsel and on behalf of State, learned Spl. PP Mrs. Priya Shreshtha are present.

(2.) No one appears on behalf of the opposite party no.2 despite the notice had been duly served to him in view of the office note.

(3.) Learned counsel for the petitioners has submitted that by way of this petition under Sec. 482 of Cr.PC the order dtd. 4/8/2015 passed in Gidhour P.S. Case No. 34 of 2013 corresponding to G.R. Case No. 449 of 2013 by the learned Sub Divisional Judicial Magistrate, Chatra whereby the cognizance has been taken against the petitioners for the offence under Sec. 498A, 323, 324, 379 of IPC and 3/4 of Dowry Prohibition Act.