PARTEEK BANSAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal assails the correctness of the judgement and order dtd. 6/3/2017 passed by the Rajasthan High Court in S.B. Criminal Misc. (Pet.) No. 3259 of 2015 dismissing the said petition filed under Sec. 482 of the Code of Criminal Procedure, 1973[1] for quashing the FIR No. 156 of 2015, Women Police Station, Udaipur under Ss. 498A, 406, 384, 420 and 120(B) of Indian Penal Code, 1860[2]. [1] In short, "Cr.P.C." [2] In short, "IPC"

(3.) At the outset, it would be relevant to mention that the sole ground on which the quashing was sought was that this was a second FIR on the same set of allegations made by the complainant after two weeks of lodging the first FIR being FIR No. 19 of 2015 under Sec. 498A read with Sec. 34 IPC, Police Station, Hisar, Haryana.