HARI CHAND Vs. STATE

JUDGEMENT

(1.) This order will dispose of the application under Section 482 of the Code of Criminal Procedure by Hari Chand and others praying for quashing of proceedings in FIR No.281/86 under Section 406/498A read with Section 34, Indian Penal Code. Police station Ashok Vihar, pending in the Court of Ms. Swam Kanta Shrma, Metropolitan Magistrate.

(2.) In a nutshell the facts are that Hansral. petitioner No.2 was married to Madhu, respondent No.3, according to Hindu rule and customs on 20.2.1982 and out of this wedlock they were blessed with two children, Viz. Goldy and Parul. Hari Chand is the father. Ghanshyam Dass and Gulshan are the brothers and Ginni is the sister of Hansraj, petitioner No.2.

(3.) There was some misunderstanding between the petiteness and Madhu on account of which she left the house of her in-law and made a complaint to the police on 26.6.86 on the basis of which FIR No. 281/ 86 was recorded at Police Station Ashok Vihar under Section 406/498A read with Section 34, Indian Penal Code and challan has already been filed against the petitiones.