LAWS(DLH)-2009-3-26

SHIV SHANKAR LAL Vs. STATE

Decided On March 02, 2009
SHIV SHANKAR LAL Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS joint petition has been filed under Section 482 of the Code of criminal Procedure 1973 (for short as 'code') for quashing the FIR in question. This joint petition has been duly signed by all the petitioners as well as respondents no. 2 and 3 and has been duly Supported by affidavits of petitioner No. 3 as well as that of respondent No. 2.

(2.) IN this petition, it is stated that the present case was registered on the complaint of respondent No. 3 in which the pros-ecutrix was respondent No. 2.

(3.) PETITIONER No. l and respondent No. 2 had entered into lawful marriage at Delhi on 16th May, 2006. Respondent No. 3 (the father of the prosecutrix) got the FIR registered against petitioner No. 1 and names of petitioner Nos. 2 to 4 were introduced by the prosecutrix in her statement under Section 164 Cr. P. C.