PRAKASH & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. 35025/2019 (Exemption)

(2.) This application is, accordingly, disposed of.

(3.) Vide the present petition, the petitioners seek quashing of FIR No. 263/2014 registered at Police Station Mian Wali instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.