JAGDISH Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 10528/2014 (for exemption)

(2.) THIS petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 by Sh. Jagdish praying that FIR No. 200/2007 under Sections 498A/406/34 IPC registered at Police Station Punjabi Bagh and the proceedings emanating therefrom be quashed.

(3.) THE charge sheet in the matter is stated to have been filed and the matter is now fixed for the complainant's evidence.