SAFIYA BANO Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) In spite of being served, none appears for the wife-respondent No.2.

(3.) This appeal challenges the order dtd. 24/7/2019, passed by the High Court of Judicature at Allahabad, Lucknow Bench, in Writ Petition (M/B) No. 17636 of 2019, vide which the petition filed by the present appellants under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') for quashing of the FIR No. 321 of 2019 for the offences punishable under Ss. 498-A, 323, 504, 494, 377 of Indian Penal Code, 1860 (for short, 'IPC') against the present appellants is rejected.