MOHD RASHEED & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioners seek quashing of FIR No.1352/2015 dated 20.09.2015 registered at Police Station Neb Sarai instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.