CHARU JAIN Vs. CHAKRESH JAIN

JUDGEMENT

(1.) JUDGMENT -

(2.) THIS petition under Section 482 of the Code of Criminal Procedure seeks quashing of proceedings against the respondents under Sections 498-A. 406, 323, 324 read with Section 34 of Indian Penal Code. These were initiated against the respondents on the basis of FIR No. 204 dated 10.6.85 in PS Civil Lines by the petitioner who happens to be the wife of respondent No. 1, respondent No. 2 is brother-in-law and respondent No. 3 is father-in-law of the petitioner.