MANISH KUMAR AGNIHOTRI Vs. NEHA AGNIHOTRI

JUDGEMENT

(1.) Heard the learned counsel Smt.Amrita Manchanda, appearing for the petitioners and Sri.K.S.Abhijith, the learned HCGP for respondent No.2. Respondent No.1 - complainant is served and remains unrepresented.

(2.) The petitioners are before this Court calling in question the proceedings in Crime No.204/2021, registered for offences punishable under Ss. 498A, 323 and 506 read with Sec. 34 of IPC.

(3.) Before embarking upon the consideration of the case on its merit, I deem it appropriate to notice the relationship between the parties to the lis. Respondent No.1 is the complainant - wife of accused No.1/petitioner No.1 - husband. Petitioner No.2 is the mother-in-law, petitioner No.3 is the father-in-law, petitioner No.4 is the sister-in-law, petitioner No.5 is the husband of the sister-in-law, petitioner No.6 is the brother-in-law of the complainant.