MUSKAN Vs. ISHAAN KHAN

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal has been preferred against the impugned order dtd. 19/7/2024 in Misc. Criminal Case No.10695 of 2024 passed by the High Court of Madhya Pradesh at Indore wherein the High Court has quashed the proceedings emanating from FIR No. 35 of 2024 dtd. 28/1/2024 registered at Police Station Alot, District Ratlam, Madhya Pradesh under Sec. 498A of the Indian Penal Code, 1860 "IPC" and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 against private respondent Nos.1 to 5 herein.

(3.) At the outset, it will be pertinent to mention that respondent Nos.1 to 5 herein have not entered appearance in the present case and vide order dtd. 28/3/2025, this Court appointed Mr. Prakhar Srivastava, learned counsel, as Amicus Curiae to assist the Court (Pro Bono) on behalf of the unrepresented respondents.