SAMEER SABHARWAL Vs. STATE

JUDGEMENT

(1.) CRL.M.A. No. 10624/2014

(2.) THIS Criminal Miscellaneous case has been moved by the petitioners under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 195/2013 registered under Section 498A/406 IPC, Police Station Dwarka North, South -West Delhi, New Delhi. It is stated that the chargesheet in the matter has not yet been filed.

(3.) COUNSEL for the State, as well as counsel for the complainant, Mrs. Shalu Sabharwal, who is arrayed as respondent No. 2 herein, enters appearance and accepts notice.