MANU YADAV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 19179/2025 (Exemption) 1. Allowed, subject to all just exceptions.

(2.) Application stands disposed of. CRL.M.C. 4414/2025

(3.) By way of the present petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioners seek quashing of the FIR No. 130/2023 dtd. 15/3/2023 for offences punishable under Ss. 498A/406/34 of the Indian Penal Code, 1860 registered at Police Station Kishan Garh ("subject FIR") and all consequential proceedings emanating therefrom.