KANTA GUPTA Vs. STATE

JUDGEMENT

(1.) The main prayer of the petitioners is that a Writ be issued for quashing FIR No. 396/94 dated 18th of May, 1994 u/Ss. 498A/406/34 Indian Penal Code registrered against them at P.S. Mangolpuri.

(2.) . The two petitioners arc Mrs. Kanta Gupta and Mr. Sanjeev Kumar Gupta, the mother-in-law and husband respectively of Ms. Manisha Gupta & Anshu respondent 5 at whose instance the impugned FIR was registered.

(3.) . The scope of interference in a case of this nature has been clearly delineated by Hon'ble Supreme Court in State of W.B. vs. Mohd. Khalid JT. 1994(7) SC. 660. The relevant portion, which lays down the parameters, is succinctly stated in para 49,