NAVNEESH AGGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 1/8/2024, passed by the High Court of Punjab and Haryana in CRM-M No.6635 of 2024 by which the application filed by the appellant under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'CrPC') seeking quashing of FIR No.67 dtd. 15/5/2019 registered at Police Station Radaur, District Yamunanagar, Haryana and all subsequent proceedings arising therefrom, initiated under Ss. 323, 406, 498-A and 506 of the Indian Penal Code, 1860 ('IPC'), pending before the Judicial Magistrate First Class, Jagadhri, Yamuna Nagar, was dismissed by the High Court, the appellants have preferred this appeal.

(3.) Appellant Nos. 1, 2 and 3 are the erstwhile husband, fatherin- law and mother-in-law respectively of respondent No. 2.