MANOJ KOHLI & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) Crl. M.A. No. 3659/2012 (exemption)

(2.) NOTICE issued. Ld. APP accepts notice on behalf of the State/R1.

(3.) VIDE the instant petition, petitioner has sought to quash FIR No. 89 dated 02.06.2010 registered at PS -CAW Cell, Nanak Pura, New Delhi for the offences punishable under Section 498A/406/34 Indian Penal Code, 1860 against the petitioners on the complaint of respondent No. 2