CHANDRA KIRAN CHOUDHARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have in this petition filed under Section 482 of the Code of Criminal Procedure prayed for quashing of the proceedings in Criminal Case No. 234 of 1999 pending on the file of the learned Judicial Magistrate, First Class, Raipur for trial for the offences punishable under Sections 498A and 323 read with Section 34 of the Indian Penal Code, 1860. The petitioners have stated in the petition as follows :--

(2.) In support of this petition the affidavit of Ajay Kumar son of Anand Ram Choudhary petitioner No. 2, i.e., the husband of petitioner No. 1 Chandrakiran Choudhary has been filed.

(3.) On 28-4-2003 two affidavits namely of Chandrakiran Choudhary petitioner No. 1 and Ajay Kumar Choudhary petitioner No. 2, husband of petitioner No. 1 have been filed. Certain documents have also been produced.