DEO MOHAN MALVIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) IN this application, the Petitioner, who being the father -in -law of the complainant has been arrayed as accused No. 2 in the complaint petition, has prayed for quashing of the order dated 14.2.2008 taking cognizance for the offence under Sections 498 - A/406 of the Indian Penal Code as well as the entire criminal prosecution in Complaint Case No. 5 of 2008, pending before the learned Judicial Magistrate 1st Class at Jamshedpur.

(3.) IT appears that the learned Judicial Magistrate at Jamshedpur has taken cognizance for the offence under Sections 498 -A/406 of the Indian Penal Code vide order dated 14.2.2008 as against all the accused persons named in the complaint petition except one Rekha Choubey whose name has been mentioned as accused No. 5 in the complaint petition.