D.K. Sinha, J. - (1.) Mr. Ashutosh Anand learned counsel appearing for the petitioner No. 1 submitted that he has filed vakalatnama duly executed by the petitioner No.1, Dolly @ Jyoti Kumari, whereas other three petitioners have been represented by Mr. P.C. Tripathy, Advocate, who is not appearing today.
(2.) In the present case, the prayer has been made for setting aside the cognizance order dated 30.3.2005 whereby and whereunder cognizance of the offence was taken under sections 498A/406/494/34 of the Indian Penal Code.
(3.) The main contention of the petitioners is that they had filed a discharge petition before Sri S.P. Thakur Judicial Magistrate, 1st Class, Dhanbad under section 239 of the Code of Criminal Procedure but without disposing of the same, charge has been framed against the petitioners against whom there is no prima facie material in the case diary.;