NARENDER SAYAL & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Crl.M.C. 3831/2018

(2.) The subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No. Petitioner No.2 is the father-in-law and petitioner No.3 is the mother-in-law of the respondent No. Petitioner No.4 is the sister-in-law of the respondent No.

(3.) The respondent No.2 is present in person, represented by counsel and is identified by the Investigating Officer.