MR.ARUN KUMAR,J. - (1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the O.P. No. 2 and the State.
(2.) The petitioners seek quashing of the cognizance order dated 25.02.2013 passed by learned Judicial Magistrate, 1st Class, Munger in Complaint Case No. 1205(C) of 2012 thereby taking cognizance under Section 498A of the Indian Penal Code.
(3.) Short facts giving rise to the case is that complainant earlier lodged a police case vide Mathiapur P.S. Case No. 26 of 2012 dated 02.05.2012 against all accused persons including her husband and others. However, the police submitted final form finding the case not true but on protest petition filed by the complainant, the court proceeded in enquiry and has taken cognizance.;