POONAM DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the B.N.S.S., 2023 with the prayer to quash and set aside the order taking cognizance dtd. 12/7/2024 passed by the learned Judicial Magistrate-1st Class, Giridih and the entire criminal prosecution in connection with Madhuban P.S. Case No.15 of 2021 corresponding to G.R. Case No.1757 of 2024 whereby and where under the learned Judicial Magistrate-1st Class, Giridih has taken cognizance of the offences punishable under Ss. 354A, 498A/34 of the Indian Penal Code and the Ss. 3/4 of the Dowry Prohibition Act consequent upon submission of the charge sheet against the petitioners.

(3.) Learned counsel for the petitioners submits that charge has not yet been framed against the petitioners in this case and trial is yet to begin.