PRIYANKA MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present Appeal is directed against the Final Judgment and Order dtd. 30/4/2019 (hereinafter referred to as the "Impugned Judgment") passed by the High Court of Madhya Pradesh, Bench at Gwalior (hereinafter referred to as the "High Court") in Miscellaneous Criminal Case No. 6054 of 2019 by which the petition filed by the appellants under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Code") praying to quash First Information Report viz. Crime No. 139 of 2018 registered at P.S. Mahila Thana, District Gwalior, Madhya Pradesh has been dismissed.