KRISHAN DUTT Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No.57/2016 dated 20.01.2016 registered at Police Station Alipur instituted for the offences punishable under Sections 498-A/406/34 of the IPC and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.