FIRASAT Vs. STATE

JUDGEMENT

(1.) NOTICE.

(2.) LD. APP accepts notice on behalf of the State.

(3.) VIDE the instant petition, the petitioners have sought to quash FIR No. 103/2009 registered at PS Welcome, Delhi under Section 406/498-A/34 of the Indian Penal Code, 1860 read with Sections 3&4 of the Dowry Prohibition Act and the proceedings pending before the trial court.