ARUN JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 16/7/2018 passed by the High Court of Delhi in Crl. M.C. No. 381/2016 and Crl. M.A. No. 1618/2016, by which the application filed by the appellants under Sec. 482 of the Criminal Procedure Code, 1973 (for short "Cr.P.C.") seeking quashing of order dtd. 28/9/2015 of the Court of the Metropolitan Magistrate taking cognizance of the offences under Ss. 498A, 406, 34 of the Indian Penal Code ("IPC" for short) and issuing summons to the appellants herein as accused on the basis of the final report dtd. 22/9/2015 made under Sec. 173 of the Cr.P.C has been dismissed, the appellants are before this Court.

(3.) We have heard learned counsel for the appellants and learned counsel for the respondent-State. On perusal of the Office Report, it is noted that the second respondent-complainant is served but has not responded to the same and there is no representation on her behalf.