Rongon Mukhopadhyay, J. - (1.) I.A. No. 2483 of 2008 This application has been filed for amendment in the prayer of the main application in view of the subsequent development as during pendency of this application, cognizance has been taken for the offences punishable u/Ss. 323 and 498-A of the Indian Penal Code and also u/S. 3/4 of the Dowry Prohibition Act vide order dated 06.06.2008 passed by learned Chief Judicial Magistrate, Jamtara and therefore the petitioner also wants to challenge the said order taking cognizance.
(2.) Since, the prayer made in this application seems to have a direct nexus with the prayer made in the main application and in order to avoid multiplicity of proceeding, this application is allowed.
(3.) The I.A. No. 2483 of 2008 shall be treated as part of the main application. Cri.M.P. No. 1053 of 2007;