SHUBH ARORA & ORS Vs. STATE

JUDGEMENT

(1.) Crl. M.A. Nos. 13120-21/2014 (for exemption)

(2.) Counsel for the State accepts notice.

(3.) This petition under Section 482 of the Code of Criminal Procedure, 1973, has been moved by the petitioners seeking modification of order dated 20.08.2014 passed by Metropolitan Magistrate, Tis Hazari Courts, in a case titled State versus Shubh Arora & Others in FIR No.350/2012 registered under 498A/406/34 IPC at Police Station Hari Nagar, Delhi, at the instance of complainant Ms. Mona Khurana.