KHETMAL SONI Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) This revision has been filed for quashing of the proceedings of the Criminal Case No. 965/2005 pending in the Court of J.M.F.C. Durg.

(3.) A perusal of the paper book would show that on a First Information Report, lodged by the complainant namely Poonam in Mahila Thana, Durg, on 13.7.2005, a case vide Crime No. 36/2005 under section 498-A read with section 34 of I.P.C. has been registered against the applicants. It appears that on the basis of said F.I.R., investigation was completed and a charge sheet u/s 498-A read with section 34 & Section 406 IPC and section 4 of the Dowry Prohibition Act was filed against the petitioners in the Court of J.M.F.C. Durg vide Criminal Case No. 965/2005. It is after this, the petitioners who are accused persons, have visited this Court for quashing of the proceedings of the said criminal case.