DINESH CHOUHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the sides at length.

(2.) The present petition has been preferred by the petitioner against the order dated 10.8.2000 by which the learned Court below has taken cognizance against these petitioners in complaint case No. 625 of 2000 for offences under Sections 498-A, 341, 323/34 of the Indian Penal Code.

(3.) According to learned counsel for the petitioners the ingredients of Section 498-A do no exist as the marriage admittedly has been performed nearly 23 years ago in 1984 and 16 years before the complaint was lodged.