PRAVEEN KUMAR Vs. STATE & ORS.

JUDGEMENT

(1.) CRL. M.A. 17990/2011(Exemption).

(2.) LEARNED counsel for the petitioners submits that an FIR No. 301/2010 was registered under Sections 406/498A/406 of Indian Penal Code, 1860 at P.S. Patel Nagar on the complaint of complainant/respondent No. 2.

(3.) THEREAFTER , respondent No. 2 had moved an application for setting aside the ex -parte divorce decree.