HARVINDER PAL Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek direction thereby quashing FIR No. 182/2013 dated 24.09.2013, registered at PS -Anand Parbat for the offences punishable under Sections 498A/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.