Mohd. Yamin, J. - (1.) Heard.
(2.) Relevant facts for the purpose of disposal of this petition under Section 482 Cr.P.C. are that Smt. Sahnaz Bano, petitioner No. 1, was married to Mehmood Khan. The allegation was that she was being neglected and not maintained by her husband. She approached the Qazi of Vigyan Nagar, Kota and ultimately her marriage with Mehmood Khan was dissolved by the Central Court of Qazi situated at Patna in Bihar. She remarried.
(3.) Mehmood Khan who had already remarried lodged a complaint before the Judicial Magistrate, Rajsamand, Cognizance was taken by learned Magistrate for offence under Section 494 IPC against Sahnaz and various relevant sections against other petitioners by order dated 14th April, 1998. A revision was filed before learned Sessions Judge, Rajsamand which has been dismissed.;